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[Cites 0, Cited by 0] [Section 111] [Entire Act]

State of Kerala - Subsection

Section 111(2) in Kerala Town and Country Planning Act, 2016

(2)In case of any dispute in connection with the exercise of its powers and discharge of its functions by the Board or any District Planning Committee, Metropolitan Planning Committee. Development Authority, Joint Planning Committee or Local Self Government Institution under this Act the decision of the Government on such disputes shall be final.