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[Cites 0, Cited by 1] [Section 572] [Entire Act]

State of Kerala - Subsection

Section 572(2) in Kerala Municipality Act, 1994

(2)A bye-law or regulation or cancellation or alteration thereof approved and confirmed under sub-section (1) shall be published in the Gazette and shall come into operation on the date of such publications unless a different date is provided therein.