Section 16(3) in Kerala Industrial Single Window Clearance Boards & Industrial Township Area Development Act, 1999
(3)Without prejudice to the generality of the foregoing provision, all reference to a Municipal Council or the Chairman or the Secretary thereof shall be construed as references to the Industrial Township Authority or the Chairman or the Chief Officer of the Industrial Township Authority thereof, all references to any officer or employee of a municipal council as references to the corresponding Officer or employee of the authority and all reference to the local limits of the municipality as reference to the limits of the Industrial Township Area, as the case may be.
