Legal Document View

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
[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Kerala - Subsection

Section 2(1)(ae) in Kerala Municipality Building Rules, 1999

(ae)"family" means a group of individuals normally related in blood or connected by marriage living together as a single house - keeping unit and having common kitchen arrangements; Customary resident domestic servants shall be considered as adjunct to the term 'family';