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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Kerala - Subsection

Section 2(1)(ac) in The Kerala Panchayat Buildings Rules, 2011

(ac)'development of land' means any material change on the use of land other than for agricultural purpose brought about or intended to be brought about by filling up of the land and/ or water bodies, changing from the existing/former use of the land, layout of streets and footpaths, sub-division of land, conversion of wet land and developing parks, play grounds and social amenities of the like but does not include legal partitioning of family property among heirs ;