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[Cites 0, Cited by 0] [Section 3(6)] [Section 3] [Entire Act]

State of Kerala - Subsection

Section 3(6)(a) in Kerala Town and Country Planning Act, 2016

(a)representatives of the Ministries of the Central Government, in-charge of Railways, Civil Aviation, Shipping, Defence, Transport and Communications. Environment, Urban Development, Rural Development, etc.;