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State of Kerala - Section

Section 76A in The Kerala Panchayat Buildings Rules, 2011

76A. Applicability of the Provisions.

- Provisions in this Chapter shall apply only to large scale development projects approved by Government, by order, and for availing benefit of higher Floor Area Ratio, the project shall have an area not less than 2 Hectares, an investment exceeding Rs. 100 crorcs including land value and which shall provide for employment, for not less than 500 persons alter commissioning of the project.