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State of Kerala - Section

Section 447A in Kerala Municipality Act, 1994

447A. [ Consultation with the Municipality for establishing the Industrial estate or Industrial development area by the Government. [Inserted by Act 14 of 1999, w.e.f. 24-3-1999.]

- The Government or any agency controlled by the Government shall consult a Municipality before opening an Industrial Estate or Industrial Development Centre or Industrial Area or Industrial Growth Centre or Export Processing Sector or Industrial Park within the Geographical area of that Municipality.]