Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 109] [Entire Act] State of Kerala - Subsection Section 109(3) in Kerala Town and Country Planning Act, 2016 (3)The delegation of any power to an officer of the Government under sub-section (1) or sub-section (2) shall not be made without prior sanction of the Government.
