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[Cites 0, Cited by 0] [Section 32(1)] [Section 32] [Entire Act]

State of Kerala - Subsection

Section 32(1)(i) in Kerala Town and Country Planning Act, 2016

(i)the Chairperson of the Municipal Corporation or the Municipal Council or the President of the Town Panchayat or the Village Panchayat, as the case may be, who shall be the Chairperson of the special committee: