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[Cites 0, Cited by 0] [Section 97(2)] [Section 97] [Entire Act]

State of Kerala - Subsection

Section 97(2)(d) in Kerala Town and Country Planning Act, 2016

(d)any expenses incurred by the Municipal Corporation, Municipal Council, Town Panchayat or Village Panchayat concerned in connection with preparation of Plans under this Act; and