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State of Kerala - Section

Section 572 in Kerala Municipality Act, 1994

572. Confirmation of bye-laws or regulations.

(1)No bye-law or regulation or any cancellation or alteration thereof shall have effect until the same is approved and confirmed by the Government.
(2)A bye-law or regulation or cancellation or alteration thereof approved and confirmed under sub-section (1) shall be published in the Gazette and shall come into operation on the date of such publications unless a different date is provided therein.