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[Cites 0, Cited by 0] [Section 65(2)] [Section 65] [Entire Act]

State of Kerala - Subsection

Section 65(2)(b) in Kerala Town and Country Planning Act, 2016

(b)Without prejudice to the generality of the foregoing provision and the Municipal Corporation, Municipal Council, Town Panchayat or Village Panchayat concerned may,-
(i)to the effect that the condition granted is only for a limited period and that after the expiry of that period, the land shall be restored to its previous condition or the use of the land permitted shall be discontinued; and
(ii)for regulating the development or use of any other land under the control of the applicant or for carrying out of the works on any such land as may appear to the Municipal Corporation, Municipal Council, Town Panchayat or Village Panchayat concerned expedient, for the purpose of the permitted development.