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[Cites 0, Cited by 0] [Section 59] [Entire Act]

State of Kerala - Subsection

Section 59(2) in Kerala Municipality Building Rules, 1999

(2)The usage of plots proposed for development or redevelopment or construction of any building shall be governed by the provisions contained in the detailed town planning scheme or development plan for the locality :Provided that where no such plan exists the usage of the plot and or building shall be decided by the Chief Town Planner or an Officer authorised by him in this behalf.