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[Cites 0, Cited by 1] [Section 40] [Entire Act]

State of Kerala - Subsection

Section 40(1) in Kerala Municipality Act, 1994

(1)The Chairperson, Deputy Chairperson or any other Councillor of a Municipality may resign his office by tendering resignation to the Secretary of the Municipality in the form prescribed and the resignation shall take effect from the date of its receipt by the Secretary and the Secretary shall report the fact forthwith to the Council and to the State Election Commission.