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[Cites 0, Cited by 0] [Section 113(2)] [Section 113] [Entire Act]

State of Kerala - Subsection

Section 113(2)(vii) in Kerala Town and Country Planning Act, 2016

(vii)in all suits and legal proceedings pending at such commencement in which the officers of the Town and Country Planning Department are parties the corresponding officers under this Act shall be deemed to have been substituted;