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[Cites 0, Cited by 0] [Section 97(1)] [Section 97] [Entire Act]

State of Kerala - Subsection

Section 97(1)(a) in Kerala Town and Country Planning Act, 2016

(a)any sum of money received from the Government or any other State, National or International agency by way of grants, loans, advances, or otherwise for the performance of functions under this Act;