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[Cites 0, Cited by 1] [Section 15] [Entire Act]

State of Kerala - Subsection

Section 15(8) in Kerala Municipality Act, 1994

(8)The Chairperson shall refer to the Government for decision at once, any resolution passed by the council which in his opinion has not been legally passed or is in excess of power conferred by this Act or any other law or if carried out is likely to endanger human life or health or public safety.] [Added by Act 14 of 1999, w.e.f. 24-3-1999.]