Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 68(6)] [Section 68] [Entire Act] State of Kerala - Subsection Section 68(6)(e) in Kerala Town and Country Planning Act, 2016 (e)recover the cost of any expense incurred by it in this regard from the owner as arrears of land revenue.