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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Kerala - Subsection

Section 18(5) in Kerala Municipality Act, 1994

(5)Where an order of delegation of functions of Chairperson made under sub-section(3) is in force, no further delegation of any function shall be made in favour of any Chairman of Standing Committee other than the Councillor in whose favour such order was made.