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 26] [Entire Act] State of Kerala - Subsection Section 26(3) in Kerala Municipality Act, 1994 (3)[] [Renumbered '(5)' by Act 14 of 1999, w.e.f. 24-3-1999.] The person presiding over the meeting shall control the meeting and shall decide all points of order and procedure arising at or in connection with a meeting.
