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[Cites 0, Cited by 0] [Section 306] [Entire Act]

State of Kerala - Subsection

Section 306(1) in Kerala Municipality Act, 1994

(1)Notwithstanding anything to the contrary contained in this Chapter the Municipality may consolidate all or any of its loans and for the purpose may invite tenders for a new loan (to be called the Municipal consolidated loan 19.... ) and invite the holders of Municipal debentures to exchange their debentures for scrip of such loan.