Section 50(1) in Kerala Town and Country Planning Act, 2016
(1)Immediately after the expiry of ten years from the date of sanction of a Perspective Plan, Master Plan or Detailed Town Planning Scheme under this Act or at an earlier date with the concurrence of the Government, the State Town and Country Planning Commission, the District Planning Committee, Metropolitan Planning Committee Municipal Corporation, Municipal Council Town Panchayat or Village Panchayat as the case may be shall review, revise or get revised such Plan incorporating such modifications as may be considered necessary and get it sanctioned in accordance with the provisions of this Act:Provided that a Master Plan or a Detailed Town Planning Scheme shall be revealed by a subsequent Master Plan or Detailed Town Planning Scheme, as the case may be;
