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[Cites 0, Cited by 1] [Section 65] [Entire Act]

State of Kerala - Subsection

Section 65(3) in Kerala Town and Country Planning Act, 2016

(3)The Secretary of the Municipal Corporation, Municipal Council, Town Panchayat or Village Panchayat concerned in dealing with the applications for permission shall have regard to the provisions of the Master Plans and Detailed Town Planning Schemes in force or the Interim Development Orders as provided under this Act.