Section 33 in Kerala Town and Country Planning Act, 2016
33. The Department of Town and Country Planning and the Plans under this Act.
- The Department of Town and Country Planning of the Government shall, guide and advise the Municipal Corporation, the Municipal Council, the Town Panchayat or the Village Panchayat concerned, its Standing Committee or any other special committees constituted under sub-section (1) of Section 32 or the working groups constituted under sub-section (3) of Section 32 in the performance of their functions under this Act.
