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[Cites 0, Cited by 0] [Section 68(1)] [Section 68] [Entire Act]

State of Kerala - Subsection

Section 68(1)(f) in Kerala Town and Country Planning Act, 2016

(f)in contravention of the permission which has been modified under this Act, the Municipal Corporation, Municipal Council, Town Panchayat or Village Panchayat concerned, shall serve on the owner a notice requiring to stop the development or change of use of land with immediate effect, and also requiring within such period not exceeding one month, after the service of the notice, to take such steps as may be specified in the notice,-
(i)to restore the land to its condition before the said development look place, in cases specified in clauses (a), (b) or (e);
(ii)to secure compliance with the permission or conditions or with the permission as modified, in cases specified in clause (d) or (f); or
(iii)to pay the development charges and such penalty, if any. as may be prescribed, in cases specified in clause (c).