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[Cites 0, Cited by 0] [Section 97A] [Entire Act]

State of Kerala - Subsection

Section 97A(6) in The Kerala Panchayat Buildings Rules, 2011

(6)In the case of occupancies other than that mentioned under sub-rule (5), alteration or addition (extension) of floor (s) or conversion of roof shall be permitted only if the existing building and the proposed floor(s) have average 1.00 metre open space from all the plots on its sides including rear:Provided that no building under Group G 1 Low and Medium hazard Industrial, Group G2 High hazard Industrial and Group I Hazardous occupancies shall be permitted under this rule.