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[Cites 0, Cited by 0] [Section 113] [Entire Act]

State of Kerala - Subsection

Section 113(4) in Kerala Town and Country Planning Act, 2016

(4)Notwithstanding anything contained in this Act, no person alleged to have committed an offence, during the period from the 21st day of July, 2015 to the 17th day of September, 2015 is liable to be convicted under this Act.