(2)It extends to the whole of the State of Kerala except the areas which are within the limits of the Cantonments, Nagar Panchayats, Municipal Councils, Municipal Corporations and the [areas specified as industrial township under the proviso to clause (1) of Article 243 Q of the Constitution and areas declared as industrial areas under the Kerala Industrial Single Window Clearance Boards and Industrial Township Area Development Act, 1999 (5 of 2000)] [Substituted 'Industrial areas' by Act No. 34 of 2014, dated 23.12.2014.] of the State.
