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 38] [Entire Act] State of Kerala - Subsection Section 38(4) in The Kerala Panchayat Buildings Rules, 2011 (4)Wherever any off-street parking space is required under these rules, 25% of that area shall be provided additionally for parking two- wheelers.
