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[Cites 0, Cited by 0] [Section 34(3)] [Section 34] [Entire Act]

State of Kerala - Subsection

Section 34(3)(ix) in Kerala Town and Country Planning Act, 2016

(ix)utilities and services such as water supply, drainage, sewerage, solid waste management, energy, communication, fire protection, cremation and burial grounds, slaughter houses etc.;