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

State of Kerala - Subsection

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

(d)the manner in which the notice of the publication of a draft perspective plan under sub-section (3) of section 9, and a draft detailed Town Planning Scheme under sub-section (1) of section 46 are to be notified: