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[Cites 0, Cited by 0] [Section 97A] [Entire Act]

State of Kerala - Subsection

Section 97A(4) in The Kerala Panchayat Buildings Rules, 2011

(4)The distance from the boundary of the plot abutting road to the proposed first floor or first and second floors over the existing building having ground floor, shall be that of the ground floor, if the said distance is less than that required under rule 28.