Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 27] [Entire Act] State of Kerala - Subsection Section 27(2) in Kerala Municipality Act, 1994 (2)Where a vacancy occurs in the office of a Chairman referred to in sub-section(1), the Standing Committee shall at its next meeting, elect a member to be its Chairman.
