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[Cites 0, Cited by 1] [Section 216] [Entire Act]

State of Kerala - Subsection

Section 216(2) in Kerala Municipality Act, 1994

(2)Every Municipality, may, if it is found necessary in the interests of administration, enter into contracts with any person or agency for the performance of any work which the Council is under a duty to discharge under this Act, for such period and subject to such conditions as it may deem fit.