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[Cites 0, Cited by 0] [Section 53(10)] [Section 53] [Entire Act]

State of Kerala - Subsection

Section 53(10)(a) in Kerala Municipality Act, 1994

(a)have regard to-
(i)matters of common interest between the Panchayats and the Municipalities including spatial planning, sharing of water and other physical and natural resources, the integrated development of the infrastructure and environmental conservation; and
(ii)the extend and the type of available resources, whether financial or otherwise;