Section 2 in THE KERALA MUNICIPALITY (AMENDMENT) ACT, 2020
2. Amendment of section 6.—
In the Kerala Municipality Act (20 of 1994) in sub-section (3) of section 6,—(a)in clause (a),— (i) in sub-clause (i), for the words “twenty five”, the words “twenty six” shall be substituted;(ii)in sub-clause (ii), for the words “twenty five”, the words “twenty six” and for the words “fifty two”, the words “ fifty three” shall be substituted;(b)in clause (b),— (i) in sub-clause (i), for the words “fifty five”, the words “fifty six” shall be substituted;(ii)in sub-clause (ii), for the words “fifty five”, the words “fifty six” and for the words “one hundred”, the words “one hundred and one” shall be substituted.____________________________________________________________________________________________________________________________PUBLISHED BY THE SUPERINTENDENT OF GOVERNMENT PRESSAT THE GOVERNMENT CENTRAL PRESS, THIRUVANANTHAPURAM, 2020
