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[Cites 0, Cited by 0] [Section 37] [Entire Act]

State of Kerala - Subsection

Section 37(6) in Kerala Municipality Act, 1994

(6)Where any dispute or difference of opinion arises between [the Local Self Government Institutions] [Substituted 'the Municipalities' by Act 14 of 1999, w.e.f. 24-3-1999.] in respect of the constitution or functioning of a Joint Committee under this section it shall be referred to the Government, whose decision thereon shall be final.