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[Cites 0, Cited by 0] [Section 99] [Entire Act]

State of Kerala - Subsection

Section 99(2) in Kerala Town and Country Planning Act, 2016

(2)The Municipal Corporation, Municipal Council, Town Panchayat or Village Panchayat may also contribute to the fund maintained by the Board, a District Planning Committee or a Metropolitan Planning Committee, as the case may be, and a Development Authority if any, any sum as may be fixed by the Government.