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[Cites 0, Cited by 0] [Section 91(3)] [Section 91] [Entire Act]

State of Kerala - Subsection

Section 91(3)(iii) in Kerala Town and Country Planning Act, 2016

(iii)conduct or get conducted detailed studies, surveys and documentation for formulation of model Plans and development controls in respect of any such building or precinct listed by the Kerala Urban Art Commission, zones which require urban design control identified in any Plan under this Act;