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[Cites 0, Cited by 0] [Section 350] [Entire Act]

State of Kerala - Subsection

Section 350(1) in Kerala Municipality Act, 1994

(1)At least one month before the meeting of the Council at which the matter is decided, public notice of the proposal has been given and special notice thereof, has also been put up in the street or part of the street for which such line is proposed to be defined; and