Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 129] [Entire Act] State of Kerala - Subsection Section 129(2) in The Kerala Panchayat Buildings Rules, 2011 (2)Telecommunication towers or pole structures or accessory rooms shall be permitted over any building irrespective of its occupancy.
