Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Kerala - Subsection

Section 2(1)(be) in The Kerala Panchayat Buildings Rules, 2011

(be)'Information Technology Park' means an integrated township, which would contain Information Technology buildings, as well as other buildings. The Information Technology buildings in the Information Technology Park shall be constructed for the purpose of carrying out the activities set out in the clause (bd) for Information Technology buildings and the remaining buildings in the Information Technology Park are meant to play a complementary role, supporting the activities in the Information Technology buildings. In the Information Technology Park, 70% of the land area is to be set aside for the construction of Information Technology buildings and the remaining land area may be utilised for all the supporting activities. The buildings for the supporting activities may include residential buildings, recreational facilities, educational facilities, convention centres, hospitals, hotels and other social infrastructure meant to support the activities in the Information Technology buildings and Information Technology Parks;