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[Cites 0, Cited by 0] [Section 113(2)] [Section 113] [Entire Act]

State of Kerala - Subsection

Section 113(2)(ix) in Kerala Town and Country Planning Act, 2016

(ix)any Development Authority constituted under the repealed enactments and in office at such commencement shall be deemed to be a Development Authority constituted under this Act. Such Development Authorities shall continue in office till such time a/ the Government may, by notification in the Official Gazette, constitute Development Authorities under this Act.