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State of Kerala - Section

Section 59 in Kerala Town and Country Planning Act, 2016

59. Transfer of staff, assets and liabilities of the Development Authority.

- In case, the Development Authority constituted under this Act ceases to function, the staff, the assets and liabilities of such Authority shall be transferred to the Municipal Corporation, Municipal Council, Town Panchayat or Village Panchayat concerned in the Development Authority area or as decided by the Government.