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[Cites 0, Cited by 0] [Section 55(1)] [Section 55] [Entire Act]

State of Kerala - Subsection

Section 55(1)(e) in Kerala Town and Country Planning Act, 2016

(e)not more than two persons, depending upon the strength of the General Council, nominated by the Government from among the members of the General Council under clause (e) of sub-section (1) of section 54;