Section 78 in Kerala Town and Country Planning Act, 2016
78. Acquisition of property for implementation of Plans.
- A Municipal Corporation, Municipal Council, Town Panchayat or Village Panchayat or Development Authority may acquire any movable or immovable property by purchase, exchange, gift, lease, mortgage, negotiated purchase or by any other method permissible under any law, for the purpose of the implementation of a Plan under this Act.
