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[Cites 0, Cited by 0] [Section 65] [Entire Act]

State of Kerala - Subsection

Section 65(3) in Kerala Municipality Act, 1994

(3)The Administrative Committee or the Special Officer appointed under sub-section (1) shall, notwithstanding that the period of appointment under the said sub-section has not expired, cease to hold office 2[with effect from the date of reconstitution of the Municipality].