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 81(2)] [Section 81] [Entire Act]

State of Kerala - Subsection

Section 81(2)(a) in Kerala Municipality Building Rules, 1999

(a)Floor area based on FAR permissible as per column 4 of table 2 in rule 31 for the extent of the plot prior to surrendering of the land plus an incentive floor area of twice the FAR permissible as per column 4 of the table 2 in rule 31 for the extent of land surrendered free of cost.