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[Cites 0, Cited by 0] [Section 34] [Entire Act]

State of Kerala - Subsection

Section 34(1) in Kerala Town and Country Planning Act, 2016

(1)The Master Plan shall be prepared through a participatory process and shall generally indicate the manner in which development of the Local Planning Area or part thereof shall be carried out and also the manner in which the use of land shall be regulated.