Section 90(1)(h) in Kerala Municipality Act, 1994

[Cites 0, Cited by 0] [Section 90(1)] [Section 90] [Entire Act]

(h)[ is employed as a paid legal practitioner on behalf of that Municipality; or] [Substituted by Third Amendment Act 33 of 2005, w.e.f 24-08-2005.]

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