Section 44 in Kerala Town and Country Planning Act, 2016
44. Power of the Municipal Corporations, Municipal Councils, etc. to take up Detailed Town Planning Schemes.
- Subject to the provisions of this Act, and the rules made thereunder, a Municipal Corporation, Municipal Council, Town Panchayat or Village Panchayat may undertake development of an area, including regulation of activities in that area, under its jurisdiction, by framing and implementing Detailed Town Planning Schemes, within the frame work of Master Plan, if any, under this Act.
