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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Kerala - Subsection

Section 4(g) in Kerala Town and Country Planning Act, 2016

(g)advise the Government on,-
(i)resolving issues, if any, pertaining to inter-district spatial planning and infrastructure development;
(ii)identification of probable location of major investment inputs which are likely to have substantial impact on the development scenario of the State; and