Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 53(3)] [Section 53] [Entire Act]

State of Kerala - Subsection

Section 53(3)(i) in Kerala Municipality Act, 1994

(i)the members mentioned in clause (a) shall be elected under the guidelines, supervision and control of the State Election Commission;