Section 111 in Kerala Town and Country Planning Act, 2016
111. Control by the Government and the Board.
(1)The Board, the Chief Town Planner, the District Officers of the Department of Town and Country Planning of the Government, the District Planning Committees, the Metropolitan Planning Committees, the Development Authorities, the Joint Planning Committees, the Local Self Government Institutions and the Secretaries of the Local Self Government Institutions shall carry out such directions, as may be issued to them, from time to time, by the Government for the efficient administration of this Act.(2)In case of any dispute in connection with the exercise of its powers and discharge of its functions by the Board or any District Planning Committee, Metropolitan Planning Committee. Development Authority, Joint Planning Committee or Local Self Government Institution under this Act the decision of the Government on such disputes shall be final.(3)The Government shall extend assistance to the District Planning Committees, the Metropolitan Planning Committees, the Joint Planning Committees and the Local Self Government Institutions in the preparation of Plans by them, by sharing data, rendering service of officers and the like.
