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[Cites 0, Cited by 0] [Section 56] [Entire Act]

State of Kerala - Subsection

Section 56(5) in Kerala Municipality Act, 1994

(5)The Government may arrange for the conduct of periodical performance audits with respect to the administration of the Municipality and the works and schemes implemented or being implemented by the Municipality in the manner prescribed.] [Substituted by Act 14 of 1999, w.e.f. 24-3-1999.]