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[Cites 0, Cited by 0] [Section 27] [Entire Act]

State of Kerala - Subsection

Section 27(1) in Kerala Municipality Act, 1994

(1)The Chairman of a Standing Committee, [other than that of a Standing Committee for Finance] [Substituted 'other than that of a Standing Committee for Taxation, Finance and Accounts' by Act 14 of 1999, w.e.f. 24-3-1999.] may, unless sooner resigns, hold office as such so long as he continues as a member of that Committee.