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[Cites 0, Cited by 0] [Section 91] [Entire Act]

State of Kerala - Subsection

Section 91(2) in Kerala Town and Country Planning Act, 2016

(2)Subject to the provisions of sub-section (I), the Kerala Urban Art Commission may scrutinise, approve or modify proposals in respect of projects referred to it by the Government, Municipal Corporation, Municipal Council, Town Panchayat, Village Panchayat or any Government Department or quasi-Government agency.