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[Cites 0, Cited by 0] [Section 30(3)] [Section 30] [Entire Act]

State of Kerala - Subsection

Section 30(3)(d) in Kerala Municipality Building Rules, 1999

(d)Group C. - Medical or Hospital Building shall including any building or part thereof exceeding 150 Sq. metres of built up area used for purposes such as medical or other treatment or care of persons suffering from physical or mental illness, disease or infirmity, care of infants, convalescents or aged persons. Hospitals, sanitoria, clinic, homes for the aged and the infirm, convalescent homes, mental hospitals are included in this group.