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[Cites 0, Cited by 1] [Section 575(2)] [Section 575] [Entire Act]

State of Kerala - Subsection

Section 575(2)(xi) in Kerala Municipality Act, 1994

(xi)the officers and other employees in the service of the Municipal Councils, the Councils and the Township Committee in office at such commencement shall be deemed to have been transferred to the services of the corresponding Municipalities constituted under this Act;