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[Cites 0, Cited by 0] [Section 143A] [Entire Act]

State of Kerala - Subsection

Section 143A(2) in Kerala Municipality Act, 1994

(2)Where a Councillor after submitting a statement under sub-section (1), acquires any further assets in his name or in the name of any other members of his family, or disposes of or mortgages any property specified in the statement, he shall submit a statement to that effect before the competent authority within three months from the date of such acquisition or disposal or mortgage; as the case may be.