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[Cites 0, Cited by 0] [Section 61(8)] [Section 61] [Entire Act]

State of Kerala - Subsection

Section 61(8)(e) in The Kerala Panchayat Buildings Rules, 2011

(e)the number of sanitation facilities like water closet, urinal, etc. to be provided shall in no case be less than as computed at the rate of one person for every 30 sq. metres of the gross floor area of the building.