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[Cites 0, Cited by 0] [Section 87] [Entire Act]

State of Kerala - Subsection

Section 87(1) in Kerala Town and Country Planning Act, 2016

(1)The Commission shall consist of a Chairperson and such number of official and non-official members, as may be prescribed and as the Government may, by notification in the Official Gazette, appoint and may include persons who, in the opinion of the Government, possess special knowledge or practical experience in urban and environmental design or architecture and related subjects.