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[Cites 0, Cited by 0] [Section 346] [Entire Act]

State of Kerala - Subsection

Section 346(1) in Kerala Municipality Act, 1994

(1)A Municipality shall, at the cost of the municipal fund, cause the public streets and bridges vested in and under the control of that Municipality to be maintained and repaired and may, from the same fund; meet the cost of all improvements to the same which are necessary or expedient for the public safety or convenience.