Section 64 in Kerala Town and Country Planning Act, 2016
64. Land Development Permit.
- No development or change of use of any land shall be undertaken or carried out,-(a)without obtaining permission in writing from the Secretary of the Municipal Corporation, Municipal Council, Town Panchayat or Village Panchayat concerned in such manner as may be prescribed; and(b)without obtaining a certificate from the Secretary of the Municipal Corporation, Municipal Council, Town Panchayat or Village Panchayat concerned to the effect that the development charges payable under this Act have been paid:Provided that no such permission or certificate shall be necessary for the operational constructions of the departments of Central or State Government, Quasi-government Institutions or Local Self Government Institutions, as may be notified by the Government from time to time.
