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[Cites 0, Cited by 0] [Section 3(4)] [Section 3] [Entire Act]

State of Kerala - Subsection

Section 3(4)(t) in Kerala Town and Country Planning Act, 2016

(t)three non-official members, as nominated by the Government, of whom one person shall be with expertise and qualification in Town and Country Planning and other two persons shall, in the opinion of the Government, possess special knowledge or practical experience in matters relating to transportation, agriculture or economics;