Section 17(4) in Kerala Town and Country Planning Act, 2016
(4)The Government may, in consultation with the Board, within sixty days of the date of receipt of the Perspective Plan for the district forwarded to it under sub-section (3), and after ensuring that the Perspective Plan for the district is within the framework of the Perspective Plan for the State, if prepared, and any other Plans under this Act, priorities and objectives set by the Government and the Government of India, sanction the same with or without modifications:Provided that if the Perspective Plan for the district is returned for incorporating modifications, if any, suggested by the Government, the modified Plan shall be resubmitted within sixty days and the Government may sanction the Plan as if the Plan is submitted for sanction afresh.
