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[Cites 0, Cited by 0] [Section 112(3)] [Section 112] [Entire Act]

State of Kerala - Subsection

Section 112(3)(x) in Kerala Town and Country Planning Act, 2016

(x)the form in which and the date on which the annual report of a Local Self Government Institution is to be prepared and submitted to the District Planning Committee or the Metropolitan Planning Committee as the case may be;