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 109A] [Entire Act] State of Kerala - Subsection Section 109A(5) in Kerala Municipality Building Rules, 1999 (5)The component of workable artificial groundwater recharging arrangements as stipulated in sub-rule (iv) above shall include(i)Roof catchment area(ii)Roof gutters(iii)Down pipe(iv)Filter units(v)Recharge well/percolation pit
