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[Cites 0, Cited by 1] [Section 3] [Entire Act]

State of Kerala - Subsection

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

(3)The Chief Minister of the Slate shall be the Chairperson of the Board and the Minister or Ministers in-charge of Town and Country Planning Municipalities Panchayats, Rural Development and Planning in the State shall be its Vice-Chairperson or Vice-Chairpersons.