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[Cites 0, Cited by 2] [Section 19] [Entire Act]

State of Kerala - Subsection

Section 19(1) in Kerala Municipality Act, 1994

(1)A motion expressing want of confidence in the Chairperson or Deputy Chairperson [x x x ] [Omitted 'or the Chairman of a Standing Committee' by Act 14 of 1999, w.e.f. 24-3-1999.] may be moved in accordance with the procedure laid down in this section.