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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Kerala - Subsection

Section 2(1)(ca) in The Kerala Panchayat Buildings Rules, 2011

(ca)'re-development of land' means the revision or replacement of an existing land use and population distribution pattern and the clearance and building of the area according to a development plan. It involves the reduction or increase in population densities; the acquisition and clearance of deteriorated buildings, the repair, modernisation and provision of sanitary facilities, water supply and electricity, provision of street, parks or other public improvements, and preservation of predominantly built up areas that are in good condition;