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[Cites 0, Cited by 0] [Section 6(3)] [Section 6] [Entire Act]

State of Kerala - Subsection

Section 6(3)(b) in Kerala Municipality Act, 1994

(b)In the case of a Municipal Corporation, ___
(i)[fifty-six], where the population in the area of the Municipal Corporation does not exceed four lakhs, and
(ii)Where the population exceeds four lakhs, ,[fifty-six] councilors for the population of first four lakhs and one each for every ten thousand exceeding four lakhs subject to a maximum of one hundred Councillors].