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[Cites 0, Cited by 0] [Section 37(3)] [Section 37] [Entire Act]

State of Kerala - Subsection

Section 37(3)(f) in Kerala Municipality Act, 1994

(f)the powers [of the Local Self Government Institution concerned] [Substituted by Act 14 of 1999, w.c.f. 24-3-1999.] which may be exercised by the Joint Committee; and