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[Cites 0, Cited by 0] [Section 53] [Entire Act]

State of Kerala - Subsection

Section 53(11B) in Kerala Municipality Act, 1994

(11B)The District Planning Committee shall monitor the quantitative and qualitative progress, especially its physical and financial achievements, in the implementation of the approved district planning schemes and State plans relating to the district and it shall evaluate the action programmes already completed.] [Added by Act 14 of 1999, w.e.f. 24-3-1999.]