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[Cites 0, Cited by 0] [Section 55] [Entire Act]

State of Kerala - Subsection

Section 55(4) in Kerala Town and Country Planning Act, 2016

(4)The executive powers of the Development Authority shall vest in the Executive Committee and the Committee shall be responsible for carrying out the powers and functions under section 56 and for giving effect to the policies laid down by the General Council for the improvement and development of the area within the jurisdiction of the Development Authority.