Section 9(5) in Kerala Town and Country Planning Act, 2016
(5)The Government shall consider the draft Perspective Plan for the State and sanction the same with or without modifications, within sixty days from the date of its receipt, and the fact of sanction by the Government of the Perspective Plan for the State shall be notified in the notice board of the technical secretariat of the Board, in the Official Gazette, and in at least one newspaper having wide circulation in the State stating the place or places where a copy thereof shall be available for reference and for sale.
