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[Cites 0, Cited by 0] [Section 53(2)] [Section 53] [Entire Act]

State of Kerala - Subsection

Section 53(2)(a) in Kerala Municipality Act, 1994

(a)twelve members shall be elected, in such manner as may be prescribed, by and from amongst the elected members of the Panchayats at the district level and of the Municipalities in the district in proportion to the ratio between the population of the rural areas and of the urban areas in the district: