THE KERALA MUNICIPALITY (AMENDMENT) ACT, 2020

KERALA
India

THE KERALA MUNICIPALITY (AMENDMENT) ACT, 2020

Act 3 of 2020

Published in Kerala Gazette 558 on 18 February 2020
Assented to on 18 February 2020
Commenced on 18 February 2020
[This is the version of this document from 18 February 2020.]

under the authority of the Governor of Kerala[Translation in English of “2020-ലെ കേരള മുനിസിപ്പാെിറി (കേദഗതി) ആേ്റ്” published under the authority of the Governor.]ACT 3 OF 2020THE KERALA MUNICIPALITY (AMENDMENT) ACT, 2020An Act further to amend the Kerala Municipality Act, 1994.Preamble.—WHEREAS, it is expedient further to amend the Kerala Municipality Act, 1994 (20 of 1994.) for the purposes hereinafter appearing;BE it enacted in the Seventy first Year of the Republic of India, as follows:—

1. Short title and commencement.—

(1)This Act may be called the Kerala Municipality (Amendment) Act, 2020.

(2)It shall come into force at once.

2. Amendment of section 6.—

In the Kerala Municipality Act (20 of 1994) in sub-section (3) of section 6,—

(a)in clause (a),— (i) in sub-clause (i), for the words “twenty five”, the words “twenty six” shall be substituted;

(ii)in sub-clause (ii), for the words “twenty five”, the words “twenty six” and for the words “fifty two”, the words “ fifty three” shall be substituted;

(b)in clause (b),— (i) in sub-clause (i), for the words “fifty five”, the words “fifty six” shall be substituted;

(ii)in sub-clause (ii), for the words “fifty five”, the words “fifty six” and for the words “one hundred”, the words “one hundred and one” shall be substituted.

____________________________________________________________________________________________________________________________PUBLISHED BY THE SUPERINTENDENT OF GOVERNMENT PRESSAT THE GOVERNMENT CENTRAL PRESS, THIRUVANANTHAPURAM, 2020

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