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[Cites 0, Cited by 0] [Section 361(1)] [Section 361] [Entire Act]

State of Kerala - Subsection

Section 361(1)(b) in Kerala Municipality Act, 1994

(b)require the offender to appear before the Secretary either personally or by a duly authorised agent on such day and at such lime and place as may be specified in the notice, and show cause as aforesaid.