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[Cites 0, Cited by 0] [Section 55] [Entire Act]

State of Kerala - Subsection

Section 55(2) in Kerala Municipality Act, 1994

(2)The State Development Council shall,-
(a)formulate policy for local level development and regional level development;
(b)co-ordinate the District Plans and the State Plans;
(c)formulate policy necessary for strengthening Local Self Government Institutions;
(d)deal with common issues concerning development, among the districts.