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[Cites 0, Cited by 0] [Section 36] [Entire Act]

State of Kerala - Subsection

Section 36(2) in The Kerala Panchayat Buildings Rules, 2011

(2)For buildings, structures and installations in the vicinity of airports, the stipulations with regard to height shall be further limited subject to any notification issued by Government of India under the Aircrafts Act, 1934 and its amendments from time to time.