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[Cites 0, Cited by 0] [Section 54] [Entire Act]

State of Kerala - Subsection

Section 54(2) in Kerala Municipality Building Rules, 1999

(2)The usage of plots proposed for development or redevelopment of land or construction of any building shall be governed by the provisions contained in the detailed town planning scheme or development plan for the area:Provided that where no such plan exists the usage of plot and or building shall be decided by the District Town Planner or Chief Town Planner, as the case may be.