Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 30] [Entire Act]

State of Kerala - Subsection

Section 30(2) in Kerala Municipality Act, 1994

(2)Municipality shall have such powers, authority and responsibilities of the Government [as prescribed] [Substituted 'as may be necessary' by Act 14 of 1999, w.e.f. 24-3-1999.], to enable it to function as an institution of self government in respect of the matters entrusted to it.