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[Cites 0, Cited by 1] [Section 6(3)] [Section 6] [Entire Act]

State of Kerala - Subsection

Section 6(3)(a) in Kerala Municipality Act, 1994

(a)In the case of a Town Panchayat or a Municipal Council —
(i)[twenty-six], where the population in the area of the Town Panchayat or Municipal Council does not exceed twenty thousand, and
(ii)Where the population of the Town Panchayat or Municipal Council exceeds twenty thousand, “[twenty-six] councillors for the population of first twenty thousand, and one each for every two thousand and five hundred of the population exceeding twenty thousand, subject to a maximum of [fifty-three] Councillors;