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[Cites 0, Cited by 0] [Section 14(2)] [Section 14] [Entire Act]

State of Kerala - Subsection

Section 14(2)(a) in Kerala Town and Country Planning Act, 2016

(a)prepare or get prepared for the District as a whole, in consultation with the Local Self Government Institutions in the district, the district level officer of the Department of Town and Country Planning of the Government and district level officers of other Departments and agencies in the district,-
(i)a Perspective Plan for the district, taking into account the plans, if any, prepared by various Local Self Government Institutions and any other plans prepared under this Act which have relevance to the district;
(ii)Execution Plans, taking into account the perspective plan prepared under sub-clause (i) and any other plans under this Act;