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[Cites 0, Cited by 0] [Section 72] [Entire Act]

State of Kerala - Subsection

Section 72(b) in Kerala Town and Country Planning Act, 2016

(b)reservation, acquisition or allotment of land in the Scheme area, with general indication of the uses as contained in the Master Plan or Detailed Town Planning Scheme, if any, in force in the area and the terms and conditions, if any, subject to which, such land is to be put to that use;