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[Cites 0, Cited by 0] [Section 42A] [Entire Act]

State of Kerala - Subsection

Section 42A(6) in Kerala Municipality Act, 1994

(6)The Convenor shall place before the Ward Sabha, a report on the development programmes relating to the ward during the preceding year and that are proposed to be undertaken during the current year and the expenditure involved therein and a statement of the annual accounts and the administration report of the preceding year.