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[Cites 0, Cited by 0] [Section 69] [Entire Act]

State of Kerala - Subsection

Section 69(5) in Kerala Municipality Act, 1994

(5)No delimitation of wards or change of wards for the purpose of reservation shall be made in a Municipality after its constitution except for the purpose of general election to that Municipality and no such delimitation or change of wards shall, in any manner, affect the existing Municipality.