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[Cites 0, Cited by 2] [Section 45] [Entire Act]

State of Kerala - Subsection

Section 45(2) in Kerala Municipality Act, 1994

(2)The Ward committee or the Ward Sabha as the case may be, may in its ordinary meeting or in a special meeting convened for the purpose, discuss the development programmes of the previous year and it is entitled to know the amount earmarked in the budget, the details about the plan out-lay and the object-wise allocation of funds and also the details of the estimates and cost of materials of the works executed or proposed to be executed in the Ward.