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[Cites 0, Cited by 1] [Section 22(1)] [Section 22] [Entire Act]

State of Kerala - Subsection

Section 22(1)(b) in Kerala Municipality Act, 1994

(b)The Standing Committee for Development of the Town Panchayat shall deal with matters of agriculture, soil conservation, social forestry, " dairy development, animal husbandry, minor irrigation, fisheries, small scale industry, institutional finance, public works, housing, town planning including regulation of building constructions, environment electricity, water supply, drainage and sewage and shall prepare the development plan for the Town Panchayat integrating socio-economic and spatial plans;