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[Cites 0, Cited by 0] [Section 33(1)] [Section 33] [Entire Act]

State of Kerala - Subsection

Section 33(1)(iv) in The Kerala Panchayat Buildings Rules, 2011

(iv)the approval of the Chief Town Planner or an officer of the Department of Town and Country Planning not below the rank of a Town Planner authorized by him shall be obtained for the layout of industrial streets and land subdivision exceeding five plots;