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[Cites 0, Cited by 1] [Section 54(1)] [Section 54] [Entire Act]

State of Kerala - Subsection

Section 54(1)(f) in Kerala Town and Country Planning Act, 2016

(f)the Member Secretary of the Development Authority, nominated by the Government who shall be an officer not below the rank of a Senior Town Planner of the Department of Town and Country Planning.