Section 51 in Kerala Town and Country Planning Act, 2016
51. Constitution of Development Authority.
(1)The Government may, in the interests of planned development in any area, in consultation with the Commission and the Chief Town Planner, by notification in the Gazette, constitute with effect from such date and for such areas as may be specified in the notification, a Development Authority to exercise the powers and to perform the functions under section 56 of this Act.(2)The Development Authority .shall be a body corporate having perpetual succession and a common seal with power to acquire, hold and dispose of property, both movable and immovable and shall by the said name sue and be sued.
