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

State of Kerala - Subsection

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

(ix)all proceedings pending before the Municipal Councils, Councils or the Township Committee at such commencement shall be deemed to be proceedings pending before the corresponding Municipalities constituted under this Act and such Municipalities may, without prejudice to any action already taken under the repealed enactment continue such proceedings and dispose of the same in accordance with the provisions of this Act;