Section 71 in Kerala Town and Country Planning Act, 2016
71. Power of the Municipal Corporations. Municipal Councils etc. to prepare Land Pooling Schemes.
- Subject to the provisions of this Act or any other law in force, a Municipal Corporation, Municipal Council, Town Panchayat, Village Panchayat may, for the purpose of implementing the proposals contained in the Plans under this Act prepare one or more Land Pooling Schemes for any part of the area within its jurisdiction and get them sanctioned by the Government in the prescribed manner:Provided that the Municipal Corporation, Municipal Council Town Panchayat or Village Panchayat may entrust the preparation of the Land Pooling Scheme to a Development Authority having jurisdiction over the area constituted under this Act:Provided further that the Municipal Corporation, Municipal Council, Town Panchayat or Village Panchayat shall permit any development in such area only with the concurrence of the Development Authority:Provided also that the Government may entrust a Land Pooling Scheme to a Development Authority if it deems lit.
