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[Cites 0, Cited by 4] [Section 50] [Entire Act]

State of Kerala - Subsection

Section 50(3) in Kerala Municipality Act, 1994

(3)The officer or employee to whom the power is delegated under sub-section (2) shall have all the rights, privileges and authority of the Secretary with respect to such functions and shall like-wise be subject to all liabilities arising out of the exercise of such powers, privileges or authority.