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[Cites 0, Cited by 0] [Section 35] [Entire Act]

State of Kerala - Subsection

Section 35(d) in Kerala Town and Country Planning Act, 2016

(d)implementation mechanism which may include identification of sector-wise schemes and projects to be implemented by Central or State Government departments. Public Sector undertakings, the Local Self Government Institutions concerned, corporate bodies, co-operatives, private and joint sectors and/or otherwise;