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[Cites 0, Cited by 0] [Section 56(1)] [Section 56] [Entire Act]

State of Kerala - Subsection

Section 56(1)(b) in The Kerala Panchayat Buildings Rules, 2011

(b)In the case of Group B occupancy other than Professional Educational Institutions and Group E occupancy, approval of the District Town Planner shall be obtained for usage of plot and lay-out of buildings with total floor area exceeding [8000] [Substituted '4000' by Notification No. G.O.(P) No. 81/2017/LSGD, dated 31.10.2017 (w.e.f. 14.2.2011).] sq.metres, [***] [Substituted 'but upto 10000 sq.metres under each such occupancy and approval of the Chief Town Planner shall be obtained for the usage of plot and lay-out of buildings with total floor area exceeding 10000 sq.metres:' by Notification No. G.O.(P) No. 81/2017/LSGD, dated 31.10.2017 (w.e.f. 14.2.2011).]