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[Cites 0, Cited by 0] [Section 22(1)] [Section 22] [Entire Act]

State of Kerala - Subsection

Section 22(1)(e) in Kerala Municipality Act, 1994

(e)The Standing Committee for Development of the Municipal Council shall deal with matters of agriculture, soil conservation, social forestry, animal husbandry, dairy development, minor irrigation, fisheries, small scale industry, co-operation and institutional finance and shall prepare the development plans for the Municipal Council integrating the proposals of other Standing Committees;