Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 112(3)] [Section 112] [Entire Act]

State of Kerala - Subsection

Section 112(3)(k) in Kerala Town and Country Planning Act, 2016

(k)the form of application for permission for land development and the particulars to be contained therein, the documents, fees and plans to accompany such forms;