Section 81 in Kerala Town and Country Planning Act, 2016
81. Acquisition of hind and built-up space by way of accommodation Reservation.
- A Development Authority, Municipal Corporation. Municipal Council Town Panchayat or Village Panchayat may, with the consent of the owner, and in the manner prescribed, acquire land and built-up space for public purposes, indicated in a sanctioned Master Plan or Detailed Town Planning Scheme, by way of accommodation reservation, by permitting in the form of built-up space guided by permitted Floor Area Ratio in addition to built-up space required for the amenity, in lieu of the cost of land and the built-up space for the amenity transferred to the Development Authority. Municipal Corporation, Municipal Council, Town Panchayat or Village Panchayat concerned, as may be prescribed.
