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[Cites 0, Cited by 0] [Section 69] [Entire Act]

State of Kerala - Subsection

Section 69(2) in Kerala Town and Country Planning Act, 2016

(2)The Municipal Corporation, Municipal Council, Town Panchayat or Village Panchayat concerned may recover the cost of any expenses incurred by it in this regard from the owner as arrears of land revenue.