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[Cites 0, Cited by 0] [Section 112(3)] [Section 112] [Entire Act]

State of Kerala - Subsection

Section 112(3)(a) in Kerala Town and Country Planning Act, 2016

(a)the manner in which the use of the land and development therein shall be carried out in a plan, supported by maps and reports and the notifications to be issued and the procedure to be followed in the preparation and sanction as well as subsequent review, revision and revocation of a Plan under this Act: