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[Cites 0, Cited by 0] [Section 14(2)] [Section 14] [Entire Act]

State of Kerala - Subsection

Section 14(2)(f) in Kerala Town and Country Planning Act, 2016

(f)Give necessary guidelines to the Local Self Government Institutions on identification of probable location of major investment inputs which are likely to have substantial impact on the development scenario of the district or State;