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[Cites 0, Cited by 0] [Section 35(2)] [Section 35] [Entire Act]

State of Kerala - Subsection

Section 35(2)(ii) in The Kerala Panchayat Buildings Rules, 2011

(ii)Area used for parking of vehicles within a building, electrical room, room for air conditioning plant, generator room, area occupied by lifts except for one floor, internal sanitary shafts, air conditioning ducts etc; shall not be reckoned as floor area in F.A.R calculation.