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[Cites 0, Cited by 0] [Section 112(3)] [Section 112] [Entire Act]

State of Kerala - Subsection

Section 112(3)(j) in Kerala Town and Country Planning Act, 2016

(j)the manner in which the permission for development or change of use of land is to be given by the Secretary of the Municipal Corporation, Municipal Council, Town Panchayat or Village Panchayat;