Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 23] [Entire Act] State of Kerala - Subsection Section 23(2) in Kerala Municipality Act, 1994 (2)Steering Committee shall,-(a)co-ordinate and monitor the functioning of the Standing Committees,(b)[ xxx] [Omitted '(b)' by Act 14 of 1999, w.e.f. 24-3-1999.](c)discharge the powers and functions entrusted to it by the Council.
