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[Cites 0, Cited by 0] [Section 65] [Entire Act]

State of Kerala - Subsection

Section 65(1) in Kerala Town and Country Planning Act, 2016

(1)Any person or body intending to carry out any development on any land shall make an application in writing to the Secretary of the Municipal Corporation Municipal Council, Town Panchayat or Village Panchayat concerned for permission in such form and containing such particulars and accompanied by such documents, fee and Plans as may be prescribed.