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[Cites 0, Cited by 1] [Section 18] [Entire Act]

State of Kerala - Subsection

Section 18(2) in Kerala Municipality Act, 1994

(2)Where the Chairperson is continuously absent from jurisdiction for more than fifteen days or is incapacitated, his functions shall, during such absence or incapacity, devolve on the Deputy Chairperson:Provided that where the Chairperson is within the State during such absence and is on business connected with the affairs of the Municipality, his functions shall not devolve on the Deputy Chairperson.