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[Cites 0, Cited by 0] [Section 113] [Entire Act]

State of Kerala - Subsection

Section 113(3) in Kerala Town and Country Planning Act, 2016

(3)Notwithstanding the repeal of the Kerala Town and Country Planning Ordinance, 2016 (4 of 2016) anything done or deemed to have been done or any action taken or deemed to have been taken under the said Ordinance shall be deemed to have been done or taken under this Act.