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[Cites 0, Cited by 0] [Section 34(3)] [Section 34] [Entire Act]

State of Kerala - Subsection

Section 34(3)(xii) in Kerala Town and Country Planning Act, 2016

(xii)development control regulations for promoting and regulating the use and development of land including regulations for natural hazard prone areas, imposition of conditions and restrictions in regard to the building line, open space to be maintained about buildings. Floor Area Ratio, coverage, height, number of storeys and character of buildings and density of built-up area allowed in specified area, the use and purpose for which buildings or specified areas of land may or may not be appropriated, the subdivision of plots, the discontinuance of objectionable uses of land in any area in reasonable periods, parking spaces, and the size of projections and advertisement signs and the like; and