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[Cites 0, Cited by 0] [Section 112(3)] [Section 112] [Entire Act]

State of Kerala - Subsection

Section 112(3)(m) in Kerala Town and Country Planning Act, 2016

(m)documents and plans to accompany the intimation to carry out land development in the case of Central or State Government or Quasi- government Institutions, to be given to the Secretary of the Municipal Corporation, Municipal Council, Town Panchayat or Village Panchayat;