Section 65(7) in Kerala Town and Country Planning Act, 2016
(7)Where the Municipal Corporation, Municipal Council. Town Panchayat or Village Panchayat concerned has raised any objection pertaining to the proposals received in respect of conformity of the proposed development, either to any matter in sub-section (3) or to any of the building rules in force at the time, the departments of Central or State Government or the Quasi-government agencies, as the case may be, shall make necessary modifications in the proposals for development to clear the objections raised by the Municipal Corporation, Municipal Council, Town Panchayat or Village Panchayat concerned:Provided that the Secretary of the Municipal Corporation, Municipal Council. Town Panchayat or Village Panchayat concerned shall intimate the objections, if any, within thirty days of receipt of the proposal.
