Section 22(2)(e) in Kerala Town and Country Planning Act, 2016

[Cites 0, Cited by 0] [Section 22(2)] [Section 22] [Entire Act]

(e)resolve conflicts, if any, on the following, namely:-

(i)issues regarding development of peripheral areas of urban centres;

(ii)sites for disposal of sewage and solid waste;

(iii)overlapping functions of various agencies involved in planning and development; and

(iv)any other issue within the purview of the Metropolitan Planning Committee;

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