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[Cites 0, Cited by 0] [Section 14(2)] [Section 14] [Entire Act]

State of Kerala - Subsection

Section 14(2)(c) in Kerala Town and Country Planning Act, 2016

(c)monitor continuously and evaluate the physical achievements of the investments made by the various Local Self Government Institutions and quasi-government agencies within the district in the context of Plans prepared under this Act and submit a consolidated report to the Board;