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[Cites 0, Cited by 0] [Section 68(6)] [Section 68] [Entire Act]

State of Kerala - Subsection

Section 68(6)(b) in Kerala Town and Country Planning Act, 2016

(b)cause the restoration of the land to its condition before the development took place and secure compliance with the conditions of the permission, in the case of a notice requiring the demolition or alteration of any building or works or carrying out of any building or other operations, by taking such steps as the Municipal Corporation, Municipal Council, Town Panchayat or Village Panchayat concerned may consider necessary, including demolition or alteration of any building or works or carrying out of any building or other operations; or