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[Cites 0, Cited by 0] [Section 509] [Entire Act]

State of Kerala - Subsection

Section 509(4) in Kerala Municipality Act, 1994

(4)Every case in which an order has been passed under sub-section (3) shall be reported to the Council at its next ordinary meeting or at its next meeting along with the reasons in full for passing such order by the Chairperson and the Council shall either ratify the said order with or without modification or revoke failing which it shall lapse.