Section 65(2) in Kerala Town and Country Planning Act, 2016
(2)On such application having been duly made, and on payment of the development charges as may be assessed under this Act,-(a)the Municipal Corporation, Municipal Council, Town Panchayat or Village Panchayat may, within a period of thirty days, pass an order,-(i)granting permission unconditionally; or(ii)granting permission subject to such conditions as it may consider fit to make it in conformity with the Plans and the laws in force;(iii)refusing permission stating the reasons thereof;(b)Without prejudice to the generality of the foregoing provision and the Municipal Corporation, Municipal Council, Town Panchayat or Village Panchayat concerned may,-(i)to the effect that the condition granted is only for a limited period and that after the expiry of that period, the land shall be restored to its previous condition or the use of the land permitted shall be discontinued; and(ii)for regulating the development or use of any other land under the control of the applicant or for carrying out of the works on any such land as may appear to the Municipal Corporation, Municipal Council, Town Panchayat or Village Panchayat concerned expedient, for the purpose of the permitted development.
