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[Cites 0, Cited by 2] [Entire Act]

State of Kerala - Section

Section 33 in Kerala Municipality Act, 1994

33. Councils power to call for records of Committees.

- The Council may, at any time, call for any extract from the proceedings of the Standing Committees or of any other committees or any return, statement, account or report relating to any matter which such committee is empowered to deal with and every such requisition shall be complied with by the Secretary.