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[Cites 0, Cited by 3] [Entire Act]

State of Kerala - Section

Section 229B in Kerala Municipality Act, 1994

229B. Exercise of statutory functions of the officials.

- Where any officer of the Municipality is vested with any statutory powers or functions to be independently and solely exercised by such officer, the Council, the Chairperson, the Chairman of standing committee or any Councillor, shall not interfere with or influence in the exercise of such powers or functions by such officer.]