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[Cites 0, Cited by 6] [Section 113] [Entire Act]

State of Kerala - Subsection

Section 113(1) in Kerala Town and Country Planning Act, 2016

(1)With effect on and from the commencement of this Act, the Town Planing Act, 1108 ME (Act IV of 1108 ME), the Travancore Town and Country Planning Act, 1120 (Act XXI of 1120 ME), the Madras Town Planning Act, 1920 (Madras Act VII of 1920) and the Kerala Town and Country Planning Ordinance, 2016 (4 of 2016) shall stand repealed.