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[Cites 0, Cited by 0] [Section 51] [Entire Act]

State of Kerala - Subsection

Section 51(1) in Kerala Town and Country Planning Act, 2016

(1)The Government may, in the interests of planned development in any area, in consultation with the Commission and the Chief Town Planner, by notification in the Gazette, constitute with effect from such date and for such areas as may be specified in the notification, a Development Authority to exercise the powers and to perform the functions under section 56 of this Act.