Section 29(2) in Kerala Town and Country Planning Act, 2016
(2)The Government may, by notification in the Official Gazette, direct that all or any of the rules, regulations, bye-laws, orders and directions made or issued and powers conferred and in force in a Local Planning Area at the time, with such exceptions, adaptations and modifications as may be considered necessary by the Government, shall apply to the area modified under sub-section (1) and such rules, bye-laws. orders, directions and powers shall forthwith apply to such Local Planning Area without further publication.
