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[Cites 0, Cited by 0] [Section 227] [Entire Act]

State of Kerala - Subsection

Section 227(1A) in Kerala Municipality Act, 1994

(1A)The Government officers and employees transferred to a Municipality under sub- section (1) shall perform, in addition to their normal functions, any other connected functions assigned to them by the Municipality as if they are officers and employees of the Municipality.