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[Cites 0, Cited by 0] [Section 544] [Entire Act]

State of Kerala - Subsection

Section 544(5) in Kerala Municipality Act, 1994

(5)Where the defendant in any such suit is the Chairperson, the Secretary, an officer or other employee of a Municipality, payment of the sum, or any part thereof, payable by him in or inconsequence of the suit, whether in respect of costs, charges, expenses, compensation for damages or otherwise, may be made with the sanction of the Council, from the municipal fund.