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[Cites 0, Cited by 0] [Section 77(1)] [Section 77] [Entire Act]

State of Kerala - Subsection

Section 77(1)(a) in The Kerala Panchayat Buildings Rules, 2011

(a)in the case of roads which have no widening proposal as per any Town Planning Scheme or which fall in areas which are not covered by any Town Planning Scheme, it shall be a project, proposed or taken up, with the prior approval of the Local Self Government Department in consultation with the Chief Town Planner of the State -
(i)by the Local Self Government Institution or development authority by resolution; or
(ii)sanctioned or undertaken by a Government Department, Quasi Government Organisation or institution; or
(iii)by registered Residents Association or a Social Welfare Organisation.