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[Cites 0, Cited by 1] [Section 15] [Entire Act]

State of Kerala - Subsection

Section 15(2) in Kerala Municipality Act, 1994

(2)Except as otherwise provided in this Act or thereunder, the administrative powers to implement the provisions of this Act and the resolutions passed by a Council, shall be vested in the Chairperson and he shall be directly responsible for the proper discharge of the functions imposed by or under this Act.