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[Cites 0, Cited by 0] [Section 56(2)] [Section 56] [Entire Act]

State of Kerala - Subsection

Section 56(2)(d) in Kerala Municipality Act, 1994

(d)record in writing any observation for the consideration of the Council, Chairperson or Secretary, as the case may be, in regard to the proceedings or functions of the Council, Chairperson or Secretary.