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[Cites 0, Cited by 3] [Section 2] [Entire Act]

State of Kerala - Subsection

Section 2(6) in Kerala Municipality Act, 1994

(6)[ "Chairperson" in relation to a Town Panchayat or a Municipal Council means the Chairman of that Town Panchayat or Municipal Council and in relation to a Municipal Corporation, the Mayor of that Municipal Corporation; [Substituted by Act 14 of 1999, w.e.f.24-3-1999.]