Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 54] [Entire Act] State of Kerala - Subsection Section 54(3) in Kerala Municipality Act, 1994 (3)The members mentioned under clause (a) to sub-section (2) shall he elected under the guidelines, supervision and control of the State Election Commission and one among them shall be elected as the Chairman.
