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[Cites 0, Cited by 0] [Section 87] [Entire Act]

State of Kerala - Subsection

Section 87(2) in Kerala Town and Country Planning Act, 2016

(2)The Secretary to Government. Local Self Government Department, dealing with matters relating to town and country planning, shall be the ex-officio Chairperson of the Kerala Urban Art Commission and the Chief Town Planner shall be its ex-officio Member-Secretary.