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[Cites 0, Cited by 0] [Section 36(2)] [Section 36] [Entire Act]

State of Kerala - Subsection

Section 36(2)(g) in Kerala Municipality Act, 1994

(g)the delegation of powers, duties or functions to the Chairperson, Chairman, Councillor, or an officer or an employee of the Municipality or to a Committee or to its Chairman or to any of its members; and