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[Cites 0, Cited by 0] [Section 34(3)] [Section 34] [Entire Act]

State of Kerala - Subsection

Section 34(3)(xiii) in Kerala Town and Country Planning Act, 2016

(xiii)such other proposals for public purpose as may, from time to time, be approved by the Municipal Corporation, the Municipal Council, the Town Panchayat or the Village Panchayat concerned, or as may be directed by the Government or the District Planning Committee or the Metropolitan Planning Committee, as the case may be, in this behalf.