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[Cites 0, Cited by 0] [Section 550(1)] [Section 550] [Entire Act]

State of Kerala - Subsection

Section 550(1)(a) in Kerala Municipality Act, 1994

(a)to communicate without delay to the proper officer of a Municipality any information which he receives of the design to commit or of the commission of any offence under this Act or any rule, bye-law or regulation made thereunder; and