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[Cites 0, Cited by 2] [Section 550(1)] [Section 550] [Entire Act]

State of Kerala - Subsection

Section 550(1)(b) in Kerala Municipality Act, 1994

(b)to assist the Chairperson, the Secretary or any Officer or employee of a Municipality demanding his aid for the exercise of any power vested in them under this Act in or any rule, bye-law or regulation made thereunder.