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[Cites 0, Cited by 11] [Section 4] [Entire Act]

State of Kerala - Subsection

Section 4(1) in Kerala Municipality Act, 1994

(1)The Government shall, by notification in the Gazette, constitute with effect from such dare as specified in the notification, -
(a)a "Town Panchayat" for a transitional area;
(b)a "Municipal Council" fora smaller urban area; and
(c)a "Municipal Corporation" for a larger urban area, and specify the name of such Municipalities.