Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Kerala - Subsection

Section 2(1)(aq) in Kerala Municipality Building Rules, 1999

(aq)"height of building" means the vertical distance measured from the average level of the ground contiguous to the building or the centre line of the adjoining street.-