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[Cites 0, Cited by 0] [Section 27] [Entire Act]

State of Kerala - Subsection

Section 27(iv) in Kerala Municipality Building Rules, 1999

(iv)when the area of the land under development work, layout or subdivision is 50 ares or more, ten percent of the total area shall be provided for recreational open spaces and shall be suitably located to be accessible to the residents of the layout.