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[Cites 0, Cited by 0] [Section 54(2)] [Section 54] [Entire Act]

State of Kerala - Subsection

Section 54(2)(a) in Kerala Municipality Act, 1994

(a)ten shall be elected, in such manner as may be prescribed, by and from amongst, the elected members of the Municipalities and the Presidents of the Village Panchayats in the Metropolitan area in proportion to the ratio between the population of the Municipalities and Village Panchayats in that area;