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[Cites 0, Cited by 0] [Section 53] [Entire Act]

State of Kerala - Subsection

Section 53(8) in Kerala Municipality Act, 1994

(8)Where a Member of Parliament or a Member of the Legislative Assembly of the State is appointed as Minister or elected as Speaker or Deputy Speaker or appointed as the Government Chief Whip or recognised as Leader of the Opposition, he may nominate a person from the area he represents as Member to represent him in the District Planning Committee or the District Planning Committees of the district or districts to which he was a permanent invitee.