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[Cites 0, Cited by 0] [Section 68(6)] [Section 68] [Entire Act]

State of Kerala - Subsection

Section 68(6)(a) in Kerala Town and Country Planning Act, 2016

(a)take steps to prosecute the owner, for not complying with the notice and in case where the notice required the discontinuance of any use of land, prosecute the owner, occupier or any other person who uses the land or causes or permits the land to be used in contravention of the notice;