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[Cites 0, Cited by 0] [Section 45(1)] [Section 45] [Entire Act]

State of Kerala - Subsection

Section 45(1)(c) in Kerala Municipality Act, 1994

(c)prepare the final list of eligible beneficiaries in the order of priority by finding out eligible applicants from the Ward area based on the criterion prescribed in respect of the beneficiary oriented schemes and to submit the same to the Municipality;