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 Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Kerala - Section Section 110 in Kerala Municipality Building Rules, 1999 110. High rise building. - For the purposes of this Chapter high rise building means a building having more than four floors and or 15 metres of height from ground level.
