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[Cites 0, Cited by 0] [Section 67] [Entire Act]

State of Kerala - Subsection

Section 67(5) in Kerala Town and Country Planning Act, 2016

(5)In case the land acquisition could not be effected within a period of two years from the date of resolution to acquire the land, the Municipal Corporation, Municipal Council, Town Panchayat or Village Panchayat concerned shall initiate variation of the plan suitably in accordance with this Act.