Section 59(3) in The Kerala Panchayat Buildings Rules, 2011
(3)The usage of plots proposed for development or redevelopment of land or construction of any building shall be governed by the provisions contained in the town planning scheme for the area:Provided that where no such town planning scheme exists, the usage plot and/or building shall be decided by the Chief Town Planner or the District Town Planner, as the case may be.
