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 69] [Entire Act] State of Kerala - Subsection Section 69(3) in Kerala Town and Country Planning Act, 2016 (3)Government may. if deemed necessary appoint such additional officers and staff, as may be prescribed, to ensure that the powers specified in sections 68 and 69 are exercised.
