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 41] [Entire Act] State of Kerala - Subsection Section 41(2) in Kerala Town and Country Planning Act, 2016 (2)Government may, by notification in the Gazette, constitute a Joint Planning Committee for any Joint Planning Area declared so under section 40.
