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[Cites 0, Cited by 0] [Section 67] [Entire Act]

State of Kerala - Subsection

Section 67(3) in Kerala Town and Country Planning Act, 2016

(3)Where the land is designated for compulsory acquisition for the purpose of any Government Department or Quasi-government Agency, the Municipal Corporation, Municipal Council, Town Panchayat or Village Panchayat shall forward such notice to the Government.