Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 97(2)] [Section 97] [Entire Act] State of Kerala - Subsection Section 97(2)(c) in Kerala Town and Country Planning Act, 2016 (c)the expenditure for infrastructure development and development of land in the local planning area as envisaged in the Plans under this Act;