Section 14(2)(g) in Kerala Town and Country Planning Act, 2016

[Cites 0, Cited by 0] [Section 14(2)] [Section 14] [Entire Act]

(g)resolve conflicts, if any, on the following, namely:-

(i)issues regarding development of peripheral areas of urban centres;

(ii)sharing of physical and natural resources among various Local Self Government Institutions in the district;

(iii)sites for disposal of sewage and solid waste;

(iv)overlapping functions of various agencies involved in planning and development; and

(v)any other issue within the purview of the District Planning Committee;

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