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[Cites 0, Cited by 0] [Section 58] [Entire Act]

State of Kerala - Subsection

Section 58(7) in The Kerala Panchayat Buildings Rules, 2011

(7)In the case of appurtenant building used exclusively for parking purpose of the main building and constructed in the same plot, the open yard abutting the street shall have minimum 3 metres or that required for the main building whichever is less and other sides shall have minimum 1 metre upto 10 metres height buildings and additional open space corresponding to height of the building shall be provided at the rate of 50 cm for every 3 metres height till the open space around the building attains 5 metres and thereafter no further open space need be provided corresponding to height.