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[Cites 0, Cited by 0] [Section 79(2)] [Section 79] [Entire Act]

State of Kerala - Subsection

Section 79(2)(a) in The Kerala Panchayat Buildings Rules, 2011

(a)Floor area based on FAR permissible as per column (4a) and (5a) of table 2 in rule 35 for the extent of the plot prior to surrendering of land + an incentive floor area of twice the FAR permissible as per column (4a) and (5a) respectively of the table 2 in rule 35 for the extent of the land surrendered free of cost: