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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Kerala - Subsection

Section 18(3) in Kerala Municipality Act, 1994

(3)Where the Deputy Chairperson also is continuously absent from jurisdiction for more than fifteen days or is incapacitated or the office of the Deputy Chairperson is vacant, [the Chairperson shall, by an order in writing, delegate his functions to Chairman of Standing Committee] [Substituted by Act 8 of 1995.] shall, in the order specified in sub-section(1) of Section 20.