Section 43 in Kerala Town and Country Planning Act, 2016
43. Functions of the constituent units of the Joint Planning Committee.
- The Municipal Corporation, Municipal Council, Town Panchayat or Village Panchayat concerned of the Joint Planning Committee shall,-(a)prepare Execution Plan for their respective local planning areas taking into account the Master Plan for the Joint Planning Area;(b)implement proposals contained in the Master Plan for the Joint Planning Area under this Act;(c)promote, regulate and control the developmental activities in their respective local planning areas in accordance with the Master Plan for the Joint Planning Area;(d)perform any other functions as directed by the Government, the District Planning Committee, or the Metropolitan Planning Committee, as the case may be, from time to time.
