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 112(3)] [Section 112] [Entire Act] State of Kerala - Subsection Section 112(3)(o) in Kerala Town and Country Planning Act, 2016 (o)additional officers and staff to be appointed by the Government to ensure that the powers specified in sections 68 and 69 are exercised;