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[Cites 0, Cited by 0] [Section 57(1)] [Section 57] [Entire Act]

State of Kerala - Subsection

Section 57(1)(iii) in Kerala Town and Country Planning Act, 2016

(iii)preparation and submission of the annual reports and audited accounts of the Development Authority for its approval within three months of the close of every financial year and thereafter submit copies of the same to the Development Authority;