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[Cites 0, Cited by 3] [Section 65] [Entire Act]

State of Kerala - Subsection

Section 65(2) in Kerala Municipality Act, 1994

(2)The Administrative Committee or the Special Officer appointed under sub-section (1) shall, subject to the control of the Government and to such instructions or directions as the Government may issue, from time to time, have all the powers and functions of the Council, the Chairperson, the Deputy Chairperson and the Committees of the Municipality and take all such actions as may be required in the interests of the Municipality.