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[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Kerala - Subsection

Section 26(3) in Kerala Town and Country Planning Act, 2016

(3)As soon as may be after the Execution Plan for the Metropolitan Area has been sanctioned by the Government, the Metropolitan Planning Committee shall forward a copy thereof to the District Planning Committee concerned and to each of the Local Self Government Institutions in the Metropolitan Area.