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[Cites 0, Cited by 0] [Section 218(2)] [Section 218] [Entire Act]

State of Kerala - Subsection

Section 218(2)(b) in Kerala Municipality Act, 1994

(b)no contract for any purpose, which, in accordance with any provision of this Act, the Secretary may not carry out without the sanction of one of the other municipal authorities, shall be made by him unless such sanction has been obtained;