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[Cites 0, Cited by 0] [Section 56] [Entire Act]

State of Kerala - Subsection

Section 56(1) in Kerala Municipality Building Rules, 1999

(1)Side yards may not be provided for buildings in an area zoned exclusively for 4 [Group F]-mercantile or commercial purposes in the development plan or detailed town planning scheme:Provided that if any window or ventilator or such other opening is envisaged on any side of the building that side shall have a clear open space of 1.5 metre.