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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Kerala - Subsection

Section 9(4) in Kerala Town and Country Planning Act, 2016

(4)The Board shall consider all such objections and suggestions and modify, if necessary, the draft Perspective Plan for the State, within sixty days from the time limit prescribed for receiving objections and suggestions, and the draft Perspective Plan for the State, as approved by the Board, shall be forwarded to the Government for sanction.