Section 65(6) in Kerala Town and Country Planning Act, 2016
(6)In the case of the departments of Central or State 'Government or Quasi-government Institutions intending to carry out any development other than operational constructions on any land, the concerned department or institution, as the case may be, shall intimate in writing to the Secretary of the Municipal Corporation, Municipal Council, Town Panchayat or Village Panchayat concerned, of its intention to do so, giving lull particulars thereof and accompanied by such documents as may be prescribed by the Government from time to time, at least, thirty days prior to the undertaking of such development.
