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[Cites 0, Cited by 0] [Section 575(2)] [Section 575] [Entire Act]

State of Kerala - Subsection

Section 575(2)(iv) in Kerala Municipality Act, 1994

(iv)all rights, liabilities and obligations of the Municipal Councils, Councils and the Township Committee at such commencement shall be deemed to be the rights, the liabilities and the obligations of the corresponding Municipalities constituted under this Act;