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 2] [Section 10] [Entire Act]

State of Kerala - Subsection

Section 10(1) in Kerala Municipality Act, 1994

(1)There shall be a Chairman in every Town Panchayat and Municipal Council and a Mayor in every Municipal Corporation who shall be elected by the elected Councillors of the respective Municipalities from among themselves, in such manner as may be prescribed. [The Chairperson shall be a full-time functionary of the Municipality.] [Added by Act 14 of 1999, with effect from 1-10-2000.]