Section 14(2) in Kerala Industrial Single Window Clearance Boards & Industrial Township Area Development Act, 1999
(2)Upon any area being specified an industrial township in the manner stated in sub-section (l), such area, if included in a Panchayat constituted under the Kerala Panchayat Raj Act, 1994 (13 of 1994) or, as the case may be, in a municipality constituted under the Kerala Municipality Act, 1994 (20 of 1994), shall, with effect from the date of such notification be deemed to be excluded from such Panchayat or Municipality, as the case may be.
