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[Cites 0, Cited by 2] [Section 15] [Entire Act]

State of Kerala - Subsection

Section 15(1) in Kerala Municipality Act, 1994

(1)Subject to the provisions of this Act, the Chairperson shall have powers of inspection and may give such directions and orders as he thinks fit with regard to the implementation of any resolution of the Council or Committees in the discharge of any function of a Municipality and the Secretary shall be bound to comply with such direction.