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[Cites 0, Cited by 0] [Section 42A] [Entire Act]

State of Kerala - Subsection

Section 42A(2) in Kerala Municipality Act, 1994

(2)The Councillor who represent a Ward shall be Convener of that Ward Sabha, but due to any reason, physical or otherwise, the Convener is unable to perform his function as such the Chairperson may appoint a Councillor representing any adjacent ward as the Convenor.