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[Cites 0, Cited by 0] [Section 54] [Entire Act]

State of Kerala - Subsection

Section 54(5) in Kerala Municipality Act, 1994

(5)Where the Government are of opinion that representation of the Central or Slate Government and of any organisation or institution is necessary for carrying out the functions assigned to the Metropolitan Planning Committee, they may provide for the inclusion [as invitees] [Inserted by Act 8 of 1995.] of the representatives of the Government, either of the Central or the State, and of such organisation or institution in the Committee for the limited purpose of carrying out the functions so assigned to it.