Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 83] [Entire Act] State of Kerala - Subsection Section 83(3) in Kerala Town and Country Planning Act, 2016 (3)The Government may, by rules, provide for exemption from the Levy of development charges on any land, if it is to be exempted.
