Section 65(2)(a) in Kerala Town and Country Planning Act, 2016

[Cites 0, Cited by 0] [Section 65(2)] [Section 65] [Entire Act]

(a)the Municipal Corporation, Municipal Council, Town Panchayat or Village Panchayat may, within a period of thirty days, pass an order,-

(i)granting permission unconditionally; or

(ii)granting permission subject to such conditions as it may consider fit to make it in conformity with the Plans and the laws in force;

(iii)refusing permission stating the reasons thereof;

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