Section 26 in Kerala Town and Country Planning Act, 2016
26. Procedure for preparation and sanctioning of Execution Plan for the Metropolitan Area.
(1)Not later than six months from the date of sanction of the Perspective Plan for the Metropolitan Area by the Government under sub-section (4) of Section 25, the Metropolitan Planning Committee shall prepare, Execution Plan for the first five year of the twenty year period of the Perspective Plan for the Metropolitan Area as a whole and shall forward the same to the Government for sanction.(2)The Government may, in consultation with the Board, within sixty days of the date of receipt of the Execution Plan for the Metropolitan Area forwarded to it under sub-section (1), and after ensuring that the Execution Plan for the Metropolitan Area is in conformity with the Perspective Plan for the Metropolitan Area and any other Plans under this Act, priorities and objectives set by the Government and the Government of India, sanction the same with or without modifications:Provided that if the Execution Plan for the Metropolitan Area is returned for incorporating modifications, if any, suggested by the Government, the modified Plan shall be resubmitted within sixty days and the Government may sanction the Plan as if the Plan is submitted for sanction afresh.(3)As soon as may be after the Execution Plan for the Metropolitan Area has been sanctioned by the Government, the Metropolitan Planning Committee shall forward a copy thereof to the District Planning Committee concerned and to each of the Local Self Government Institutions in the Metropolitan Area.(4)Immediately after the expiry of four years from the date of approval of the Execution Plan under sub-section (2), but not later than four months thereafter, the Metropolitan Planning Committee shall review such plan and prepare a fresh execution plan for five years commencing from the date of expiry of such plan in force after incorporating such modifications and amendments as may be considered necessary and get it sanctioned under this Act.
