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[Cites 0, Cited by 0] [Section 34] [Entire Act]

State of Kerala - Subsection

Section 34(4) in Kerala Municipality Building Rules, 1999

(4)Every off-street parking space shall be provided with adequate vehicular access to a street; area of drives, aisles and such other provisions required and adequate area for manoeuring of vehicles shall be provided in addition to the parking space.