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[Cites 0, Cited by 0] [Section 73(2)] [Section 73] [Entire Act]

State of Kerala - Subsection

Section 73(2)(e) in Kerala Town and Country Planning Act, 2016

(e)to provide, with the consent of the owners, that two or more original plots, each of which is held in ownership severally or jointly, shall after reconstitution, with or without alteration of boundaries, be held in ownership in common as a reconstituted plot;