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[Cites 0, Cited by 0] [Section 295] [Entire Act]

State of Kerala - Subsection

Section 295(5) in Kerala Municipality Act, 1994

(5)The auditors shall specify in the report under sub-section (2) all cases of irregular, illegal or improper expenditure or of failure to recover moneys or other property due to the Municipality or any laws or waste of money, or other property thereof caused by the neglect or misconduct of the officers or authorities of the Municipality.