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[Cites 0, Cited by 3] [Section 67] [Entire Act]

State of Kerala - Subsection

Section 67(4) in Kerala Town and Country Planning Act, 2016

(4)In case the Municipal Corporation, Municipal Council, Town Panchayat or Village Panchayat concerned decides not to acquire the land, it shall initiate variation of the plan suitably in accordance with this Act.