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 Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 83] [Entire Act] State of Kerala - Subsection Section 83(2) in Kerala Town and Country Planning Act, 2016 (2)The rates of development charges to be levied under subsection (1) and the manner of assessment and recovery shall be such as may be prescribed.
