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 1] [Section 13] [Entire Act] State of Kerala - Subsection Section 13(1) in Kerala Municipality Act, 1994 (1)The Chairperson, Deputy Chairperson and other Councillors of a Municipality shall be paid [honorarium and allowances] [Substituted 'allowances' by Act 8 of 1996, w.e.f. 1-10-1995.] of such rates as may be prescribed.
