Legal Document View

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
[Cites 0, Cited by 0] [Section 22(2)] [Section 22] [Entire Act]

State of Kerala - Subsection

Section 22(2)(c) in Kerala Town and Country Planning Act, 2016

(c)continuously monitor and evaluate continuously the physical achievements of the investments made by the various Local Self Government Institutions and quasi Government agencies within the metropolitan area in the context of plans prepared under this Act and submit a consolidated report to the Board;