Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 73(2)] [Section 73] [Entire Act] State of Kerala - Subsection Section 73(2)(f) in Kerala Town and Country Planning Act, 2016 (f)for assigning roles and responsibilities of the owners of the land and building, and also of various agencies involved in providing infrastructure; and