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[Cites 0, Cited by 1] [Section 48] [Entire Act]

State of Kerala - Subsection

Section 48(1) in Kerala Municipality Act, 1994

(1)For every Municipality there shall be a Secretary appointed by the Government, in consultation with that Municipality, who shall be an officer of the Government borne on such cadre, as may be prescribed, and shall be the Executive Officer of the Municipality and the other officers and employees of the Municipality shall be subordinate to him.