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[Cites 0, Cited by 0] [Section 58] [Entire Act]

State of Kerala - Subsection

Section 58(2) in Kerala Municipality Act, 1994

(2)Where default or abuse of power in the implementation of schemes or maintenance of accounts is reported or specific complaint has been received in the matter, the Government may arrange for such enquiry as it deems fit and the Municipality shall co-operate with that enquiry.