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

State of Kerala - Subsection

Section 48(5) in Kerala Municipality Act, 1994

(5)The Secretary shall be the custodian of all Municipal properties and records including all papers and documents connected with the proceedings of the Council and the Standing Committees and other Committees, and shall arrange for the performance of such functions, as may be entrusted to him by the said bodies.