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[Cites 0, Cited by 0] [Section 36(2)] [Section 36] [Entire Act]

State of Kerala - Subsection

Section 36(2)(c) in Kerala Municipality Act, 1994

(c)the preservation of order and the conduct of proceedings at meetings and enforcing decisions on points of order and taking decisions on disputes and the powers, the Chairperson or Chairman, as the case may be, may exercise;