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[Cites 0, Cited by 0] [Section 227] [Entire Act]

State of Kerala - Subsection

Section 227(3) in Kerala Municipality Act, 1994

(3)No Government servant employed by a Municipality shall, except in cases of emergency, be withdrawn from the service of the Municipality without its contest, unless and until the Government shall have given three months notice in writing to that effect to the Municipality or unless some other Government servant has been deputed to replace the one withdrawn.