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[Cites 0, Cited by 1] [Section 69] [Entire Act]

State of Kerala - Subsection

Section 69(2) in Kerala Municipality Act, 1994

(2)Copies of the proposals published and final orders issued under sub-section(l) shall be published by affixing copies thereof on the notice board of the office of the Municipality concerned, and in such conspicuous places within the concerned municipal area. The fact of such publication shall be published in the Gazette and in two local newspapers having wide circulation within the municipal area concerned.