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[Cites 0, Cited by 0] [Section 35] [Entire Act]

State of Kerala - Subsection

Section 35(1) in Kerala Municipality Act, 1994

(1)The Council may, subject to the provisions of the Act, constitute Committees for the purpose of exercising such powers, discharging such duties or performing such functions, as it may delegate to them, and may appoint any Councillor or Committee to enquire into and report or advise on any matter referred to him or it.