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 22(2)] [Section 22] [Entire Act] State of Kerala - Subsection Section 22(2)(i) in Kerala Town and Country Planning Act, 2016 (i)perform any other incidental, supplemental or consequential function as may be necessary and required for the purposes of carrying out its functions under this Act.