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[Cites 0, Cited by 3] [Section 113(2)] [Section 113] [Entire Act]

State of Kerala - Subsection

Section 113(2)(i) in Kerala Town and Country Planning Act, 2016

(i)any draft General Town Planning Scheme for an area including Master Plan or Development Plan or a draft Detailed Town Planning Scheme published under the repealed Acts shall be deemed to be a draft Master Plan or a draft Detailed Town Planning Scheme, as the case may be, published under this Act: