Section 14(1) in Kerala Industrial Single Window Clearance Boards & Industrial Township Area Development Act, 1999
(1)The Governor may, having regard to the size of an Industrial Area and the municipal services being provided or proposed to be provided by an agency in that area and such other factors as he may deem fit, by public notification under the proviso to clause (1) of article 243 Q of the Constitution of India, specify that area to be an Industrial Township Area.Explanation. - In this section the expression an industrial area means an area benefited by an industrial area.
