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[Cites 0, Cited by 0] [Section 184] [Entire Act]

State of Kerala - Subsection

Section 184(2) in Kerala Municipality Act, 1994

(2)Where an application for withdrawal is made under sub-section (1) notice thereof fixing a date for the hearing of the application shall be given to all parties to the petition and to the Municipality concerned which shall publish the same in the office of that Municipality.