Section 30 in Kerala Town and Country Planning Act, 2016
30. Powers and /unctions of the Municipal Corporations, Municipal Councils etc. in relation to spatial planning.
- Notwithstanding anything contained in the Kerala Municipality Act, 1994 or the Kerala Panchayat Raj Act, 1994, Municipal Corporation, Municipal Council, Town Panchayat or Village Panchayat shall have the following additional functions for the purpose of this Act, namely:-(a)prepare or get prepared for the Local Planning Area or part thereof,-(i)a master plan, taking into account the Plans, if any, prepared under this Act which have relevance to the Local Planning Area;(ii)execution plans, taking into account the master plan and other Plans, if any, prepared under this Act which have relevance to the Local Planning Area;(b)implement all or any of the provisions contained in the Plans under this Act by formulating and executing projects. Land Pooling Schemes, Detailed Town Planning Schemes or otherwise;(c)formulate, promote, regulate and control land use and developmental activities in the Local Planning Area as per the Plans under this Act;(d)set up special function agencies, if necessary, for specific functions such as plan preparation, implementation of projects and guide, direct and assist such agencies on matters pertaining to their respective functions; and(e)perform such other functions as are supplemental, incidental or consequential to any of its functions and or as may be directed by the Government from time to time.
