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[Cites 0, Cited by 0] [Section 56(2)] [Section 56] [Entire Act]

State of Kerala - Subsection

Section 56(2)(c) in Kerala Municipality Act, 1994

(c)require the [Chairperson or the Secretary] [Substituted 'Chairperson' by Act 14 of 1999, w.e.f. 24-3-1999.] to furnish any information or report or any matter relating to the Municipality; and