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[Cites 0, Cited by 0] [Section 79(1)] [Section 79] [Entire Act]

State of Kerala - Subsection

Section 79(1)(a) in Kerala Municipality Building Rules, 1999

(a)In the case of rods which have no widening proposals as per any town planning scheme or which falls in areas which are not covered by any town planning scheme, it shall be a project proposed or taken up, with the prior approval of the Local Self Government Department in consultation with the Chief Town Planner of the state.
(i)By the local self government institutions or development authority by resolution or
(ii)Sanctioned or under taken by a government department, quasi government organisation or institution or
(iii)By registered residents association or a social welfare organisation.