Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 48] [Entire Act] State of Kerala - Subsection Section 48(1) in The Kerala Panchayat Buildings Rules, 2011 (1)livery building meant for human occupancy shall be provided with emergency exits sufficient to facilitate safe escape of occupants in ease of fire or other emergencies.
