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[Cites 0, Cited by 0] [Section 34(3)] [Section 34] [Entire Act]

State of Kerala - Subsection

Section 34(3)(a) in The Kerala Panchayat Buildings Rules, 2011

(a)Group A1 - Residential Building shall include any building in which sleeping accommodation is provided for normal residential purposes, with or without either cooking, and dining facilities. They shall include one or multifamily dwellings, apartment buildings or residential flats. Small professional offices or spaces for advocates, doctors, engineers, architects, chartered accountants, beauticians, tailors, photographers, videographers, telephone booth operators, computer professionals, typists electrical or electronic equipment service professionals, not exceeding 50 sq: metres floor area and used as part of principal residential occupancy are also included in this group.