Section 36(6) in Kerala Town and Country Planning Act, 2016
(6)Simultaneously with the publication of the notice under sub-section (4), the Municipal Corporation Municipal Council Town Panchayat or Village Panchayat concerned shall, appoint a special committee under section 32 of this Act, which shall process the objections and suggestions and hear all such persons who have made a request in writing for being so heard and submit its report in the prescribed format to the Municipal Corporation Municipal Council Town Panchayat or Village Panchayat, as far as possible within sixty days from the time limit prescribed for receiving objections and suggestions.
