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 65] [Entire Act] State of Kerala - Subsection Section 65(4) in Kerala Town and Country Planning Act, 2016 (4)When permission is granted subject to conditions, or is realised, the grounds of imposing such conditions or such refusal shall be recorded in the order.
