Section 11(1)(a) in Kerala Chitties Act, 1975

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

(a)alter or add to the articles in the vaiola in respect of all or any of the following matters, namely: "

(i)the time at which or the place where the chitty is to be conducted;

(ii)the reduction of the chitty amount;

(iii)the continuance of the chitty in accordance with the provisions of section 35;

(iv)the suspension or prolongation of the chitty; or

(v)the termination of the chitty;

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