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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Kerala - Subsection

Section 18(1) in Kerala Town and Country Planning Act, 2016

(1)Not later than six months from the date of sanction of the Perspective Plan for the district by the Government under sub-section (5) of section 17, the District Planning Committee shall prepare Execution Plan for the district for the first five year of the twenty year period of the Perspective Plan and shall forward to the Government for sanction.