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[Cites 0, Cited by 1] [Section 11] [Entire Act]

State of Kerala - Subsection

Section 11(1) in Kerala Municipality Act, 1994

(1)There shall be a Vice-Chairman in every Town Panchayat and Municipal Council and a Deputy Mayor in every Municipal Corporation who shall be elected by the elected Councillors of the respective Municipalities from among themselves in such manner as may be prescribed.