Section 82 in Kerala Town and Country Planning Act, 2016
82. Development works by promoters.
- Subject to the provisions of this Act and the rules made thereunder, a Development Authority, Municipal Corporation, Municipal Council Town Panchayat or Village Panchayat, for the purpose of implementing the proposals contained in a sanctioned Plan, may permit a private or joint sector promoter, to undertake or carry out a development work within the area of its jurisdiction as per the guidelines, if any, issued by the Government.
