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[Cites 0, Cited by 0] [Section 91(3)] [Section 91] [Entire Act]

State of Kerala - Subsection

Section 91(3)(ii) in Kerala Town and Country Planning Act, 2016

(ii)inspect sites, buildings and structures thereon and conduct studies, surveys and documentation for listing and status monitoring of buildings, precincts from time to time, through any person or agency authorised by the Kerala Urban Art Commission;