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[Cites 0, Cited by 5] [Entire Act]

State of Kerala - Section

Section 42 in Kerala Municipality Act, 1994

42. [ Constitution of Ward Committees. [Substituted by Sections 42,42A & 42B by Act 14 of 1999, w.e.f. 24-3-1999.]

- In every Municipality where the population exceeds one lakh, there shall be constituted a Ward Committee for each ward of that Municipality as provided in Section 43, within three months from the date of its constitution.