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[Cites 0, Cited by 0] [Section 347] [Entire Act]

State of Kerala - Subsection

Section 347(1) in Kerala Municipality Act, 1994

(1)The Municipality may,-
(a)lay out and make new Public streets;
(b)construct bridges and sub-ways;
(c)turn, divert or with the special sanction of the Government permanently close any public street or part thereof; and
(d)widen, open, extend or otherwise improve any public street.