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[Cites 0, Cited by 0] [Section 38] [Entire Act]

State of Kerala - Subsection

Section 38(7) in The Kerala Panchayat Buildings Rules, 2011

(7)Not exceeding fifty percent of the mandatory open yard (space) shall be taken into account for calculating the required parking space if such open yard (space) has adequate vehicular access and area for manoeuvring.