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[Cites 0, Cited by 0] [Section 81] [Entire Act]

State of Kerala - Subsection

Section 81(1) in Kerala Municipality Building Rules, 1999

(1)Maximum coverage permissible by the committee constituted under rule 85 shall not exceed 80 per cent for residential, special residential, mercantile or commercial, small industrial and storage occupancy; 60 per cent for assembly, office and industrial occupancy, 50 per cent for educational, medical or hospital and hazardous occupancy under Group I(1) and 40 percent for hazardous Group I (2) occupancy.