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[Cites 0, Cited by 0] [Section 35] [Entire Act]

State of Kerala - Subsection

Section 35(2) in Kerala Municipality Act, 1994

(2)The Council may specially invite as members of any Committee, persons who are not Councillors but who may, in the opinion of such council, possess special qualifications for serving in such Committee:Provided the number of persons so invited shall not, in any case, exceed one-third of the total number of the members of that Committee.