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[Cites 0, Cited by 0] [Section 37] [Entire Act]

State of Kerala - Subsection

Section 37(1) in Kerala Municipality Act, 1994

(1)The Council of a Municipality may, [if the Local Self Government Institutions so decide or if so required by the Government, join with any other Local Self Government Institutions] [Substituted by Act 14 of 1999, w.e.f. 24-3-1999.] to constitute a Joint Committee for any purpose in which they are jointly interested or for any matter for which they arejointly responsible.