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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Kerala - Subsection

Section 2(1)(h) in Kerala Panchayat Building (Regularisation of Unauthorised Construction) Rules, 2018

(h)"Town Planner" means the Town Planner or the Senior Town Planner of the Department of Town and Country Planning having jurisdiction over the District concerned;