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

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

State of Kerala - Subsection

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

(iii)In the case of a building / building complex which accommodates more than one occupancy from among the groups A1-Residential, A2-Lodging Houses, D-Assembly, E-Office or Business and F-Mercantile/ Commercial, the maximum permissible Floor Area Ratio and Coverage shall be the weighted average of the Floor Area Ratio and Coverage under the respective occupancies in Table 2, if the plot has an area more than 0.5 hectares.

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State of Kerala - Subsection

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