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[Cites 0, Cited by 1] [Section 91(1)] [Section 91] [Entire Act]

State of Kerala - Subsection

Section 91(1)(k) in Kerala Municipality Act, 1994

(k)[ absents himself without the permission of the Municipality concerned from the meetings of the council of the Standing Committee as the case may be, for a period of three consecutive months reckoned from the date of the commencement of his term of office , or of the last meeting which he attended, or of the restoration to a office, as member under section (1) of Section 93, as the case may be or if within the said period of three month than three meetings have been held, absents himself from three consecutive meetings held after the said date: [Substituted for the words by the Act 14 of 1999, w.e.f. 24-3-1999.]