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[Cites 0, Cited by 0] [Section 54(1)] [Section 54] [Entire Act]

State of Kerala - Subsection

Section 54(1)(d) in Kerala Town and Country Planning Act, 2016

(d)The Secretary of the Municipal Corporation, if any, the Town Planner of the Town and Country Planning Department of the district concerned, the Executive Engineer (Roads and Bridges) of the Kerala State Public Works Department of the area concerned;