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[Cites 0, Cited by 0] [Section 113(2)] [Section 113] [Entire Act]

State of Kerala - Subsection

Section 113(2)(iv) in Kerala Town and Country Planning Act, 2016

(iv)the Committees in office at the commencement of this Act appointed by the Government to exercise the powers and perform the functions under the repealed Acts shall continue as if it were Committees constituted under the said Acts, till corresponding Committees are constituted under this Act or they are dissolved by the Government, whichever occurs earlier;