Section 68(3) in Kerala Town and Country Planning Act, 2016
(3)Any person aggrieved by any such notice may, within the period specified in the notice, apply for permission, as provided under section 65 with such modifications as may be required, for the retention on the land of any building or work, or for the continuance of any use of land, to which the notice is related:Provided that no development or change of use of land shall be continued until final determination of such application and further procedure as per the notice shall not be effected till then.
