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[Cites 0, Cited by 0] [Section 30] [Entire Act]

State of Kerala - Subsection

Section 30(a) in Kerala Town and Country Planning Act, 2016

(a)prepare or get prepared for the Local Planning Area or part thereof,-
(i)a master plan, taking into account the Plans, if any, prepared under this Act which have relevance to the Local Planning Area;
(ii)execution plans, taking into account the master plan and other Plans, if any, prepared under this Act which have relevance to the Local Planning Area;