Section 17(3) in Kerala Town and Country Planning Act, 2016
(3)The District Planning Committee shall as far as possible within sixty days from the time limit prescribed for receiving objections and suggestions under sub-section (2) consider all the objections and suggestions received and give effect to such modifications as may be considered necessary and the Perspective Plan for the district as recommended by the District Planning Committee shall be submitted to the Government for sanction:Provided that the District Planning Committee may appoint a special committee consisting of not more than four of its members and the district level officer of the Department of Town and Country Planning of the Government for processing the objections and suggestions and to submit its report to the District Planning Committee.
