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[Cites 0, Cited by 0] [Section 22(1)] [Section 22] [Entire Act]

State of Kerala - Subsection

Section 22(1)(k) in Kerala Municipality Act, 1994

(k)The Standing Committee for Welfare of the Municipal Corporation shall deal with matters of Welfare of women and children, development of Scheduled Caste and Scheduled Tribe, Social Welfare, Social Security Pension and Financial Assistance, Slum improvement, [poverty eradication] and Public distribution system;