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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Kerala - Subsection

Section 11(f) in Kerala Town and Country Planning Act, 2016

(f)provide or organise necessary research inputs and other studies for formulation of policies, strategies, norms, standards, laws, rules, regulations and guidelines pertaining to spatial planning and development in urban and rural areas in the State, either through in-house facility and/or through outsourcing;