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State of Kerala - Section

Section 548 in Kerala Municipality Act, 1994

548. Sanction for prosecution of Chairperson, Secretary or Councillor.

- Where the Chairperson, any Councillor or the Secretary of a Municipality is accused of any offence alleged to have been committed by him while acting or purporting to act in the discharge of his official duty, no court shall take cognizance of such offence except with the previous sanction of the Government.