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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Kerala - Subsection

Section 4(c) in Kerala Town and Country Planning Act, 2016

(c)co-ordinate, monitor and evaluate the spatial planning and development activities under various Government Departments, quasi-Government agencies and Local Self Government Institutions, in the context of the Perspective Plan for the State and other Plans under this Act;