Section 7(10) in The Kerala Panchayat Buildings Rules, 2011
(10)[ If the application is for the approval of plots or building requirements and for usage of land/plots, the Secretary shall issue the permit if the applicant has obtained the approval from the District Town Planner by submitting a separate application directly to the District Town Planner which shall accompany the application and if the application would comply with the provisions of these rules and the Town Planning Scheme.] [Substituted by Notification No. G.O.(P) No. 81/2017/LSGD, dated 31.10.2017 (w.e.f. 14.2.2011).][***] [Omitted 'Proviso' by Notification No. G.O.(P) No. 81/2017/LSGD, dated 31.10.2017 (w.e.f. 14.2.2011).]
