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[Cites 0, Cited by 0] [Section 31(1)] [Section 31] [Entire Act]

State of Kerala - Subsection

Section 31(1)(a) in Kerala Municipality Act, 1994

(a)[to call the attention of the Chairperson or Secretary of the Municipality to any neglect in the execution of municipal work, to any waste of municipal property, or to the needs of any locality in the municipal area, to inspect the works or schemes conducted by the Municipality] [Substituted by Act 14 of 1999, w.e.f. 24-3-1999.] and may suggest improvements which may appear to him desirable;