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[Cites 0, Cited by 1] [Section 22(1)] [Section 22] [Entire Act]

State of Kerala - Subsection

Section 22(1)(h) in Kerala Municipality Act, 1994

(h)The Standing Committee for Works of the Municipal Council shall deal with matters of public works, housing, town planning including regulation of building constructions, environment, electricity, water supply, drainage and sewerage;