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[Cites 0, Cited by 0] [Section 3D(2)] [Section 3D] [Entire Act]

State of Kerala - Subsection

Section 3D(2)(ii) in The Kerala Panchayat Buildings Rules, 2011

(ii)is either partially or fully covered by a town planning Scheme published or sanctioned as per the provisions contained in the Kerala Town and Country Planning Ordinance, 2013 (Ordinance No. 51 of 2013) in force, shall be categorized as Category I Village Panchayat.