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[Cites 0, Cited by 0] [Section 50] [Entire Act]

State of Kerala - Subsection

Section 50(6) in Kerala Municipality Act, 1994

(6)The Secretary shall be responsible for furnishing necessary information to the Legislative Committee or answer the Legislative Assembly interpellations and in order to avoid delay, such information may be sent directly to the Government or to the officer authorised by it in this behalf and thereafter submit to the Chairperson for information.