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 31] [Entire Act] State of Kerala - Subsection Section 31(3) in Kerala Municipality Building Rules, 1999 (3)For permitting of FAR shown in column (5) of Table 2, an additional fee at the rate of Rs.1000 per square meter exceeding the area permissible under column (4) shall be paid.
