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 Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 141] [Entire Act] State of Kerala - Subsection Section 141(7) in Kerala Municipality Building Rules, 1999 (7)For the purpose of levying fee, the height of the tower shall be taken from the base of the tower and not from the base of the building.
