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[Cites 0, Cited by 0] [Section 52] [Entire Act]

State of Kerala - Subsection

Section 52(4) in Kerala Municipality Act, 1994

(4)Notwithstanding anything contained in sub-section (3) a Municipal Council shall, subject to the rules as may be made in this behalf, have power to impose minor penalties on any such officer or employee.Explanation. - In this section 'Minor penalty' has the same meaning as is given to 'minor penalty' in the Kerala Civil Services (Classification, Control and Appeal) Rules, 1960.