Section 35 in Kerala Town and Country Planning Act, 2016
35. Matters that may be dealt with in the Execution Plan.
- The Execution Plan may include the following, namely:-(a)development issues and consolidation of suggestions of grama sabha/ward sabha/ward committee, as the case may be;(b)development strategies for integrated development;(c)sectoral development policies, strategies and proposals of sectors like agriculture, fisheries, animal husbandry, forest, industries, transportation, infrastructure, water, drainage, sewerage, solid waste management, health, education, energy, tourism, suggested phasing of the proposal etc.:(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;(e)fiscal requirements and resource mobilisation proposals;(f)any other matters as may be considered necessary for carrying out the objects of this Act; and(g)monitoring and review mechanism.
