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State of Kerala - Section

Section 566 in Kerala Municipality Act, 1994

566. Power of Government to amend the Schedules.

(1)The Government may, by notification in the Gazette, make additions to the entries in a Schedule to this Act.
(2)No Schedule to this Act or any entry in such Schedule shall be omitted except by the authority of a law made by the State Legislature.Bye-Laws And Regulations