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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Kerala - Subsection

Section 9(2) in Kerala Town and Country Planning Act, 2016

(2)The Perspective Plan for the State shall be prepared taking into account various regions in the State for achieving balanced and sustainable spatial development and shall specify phasing of the implementation of the Plan in periods of five years preferably to be co-terminus with the Five Year Plans.