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[Cites 0, Cited by 0] [Section 225] [Entire Act]

State of Kerala - Subsection

Section 225(3) in Kerala Municipality Act, 1994

(3)The Government may sanction the post of [Deputy Secretary,] [Substituted by Act 8 of 1995,w.e.f 5-8-1999.] Finance Manager, Accounts Officer, Revenue Officer and such other posts in a Municipal Corporation and giving due regard to the necessity and financial soundness of a Municipality may also sanction similar posts in a Town Panchayat and a Municipal Council.