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[Cites 0, Cited by 0] [Section 565(2)] [Section 565] [Entire Act]

State of Kerala - Subsection

Section 565(2)(e) in Kerala Municipality Act, 1994

(e)the preparation of plans and estimates for works which are to be partly or wholly constructed at the expense of the Municipality and the power of the municipal authorities or Government officers to record professional or administrative sanction to estimates;