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State of Kerala - Section

Section 76E in The Kerala Panchayat Buildings Rules, 2011

76E. The F.A.R. permissible for the project.

- The F.A.R. permissible for such projects shall be 1.50 times the maximum values stipulated in column (4c) or (5b) as the ease may be of Table 2 under rule 35 and in conformity with the notes there under, subject to a maximum of 4 and the fee for the additional F.A.R. shall be as stipulated in Table 2.