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[Cites 0, Cited by 0] [Section 49] [Entire Act]

State of Kerala - Subsection

Section 49(1) in Kerala Municipality Building Rules, 1999

(1)Every habitable room shall be furnished with sufficient number of openings such as windows and ventilators affording effectual means of admission of light and air by direct communication with the external air as provided in the National Building Code, 1983 or shall be sufficiently lighted and ventilated by artificial means.