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 9] [Entire Act] State of Kerala - Subsection Section 9(6) in Kerala Town and Country Planning Act, 2016 (6)The Government shall have the power to extend the time limit prescribed in sub-sections (3), (4) and (5) above up to a period not exceeding six months.
