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[Cites 0, Cited by 2] [Section 57] [Entire Act]

State of Kerala - Subsection

Section 57(4) in Kerala Municipality Act, 1994

(4)Where the Government are of opinion that a resolution or a decision of the Council shall be cancelled or amended under sub-section (1), they may temporarily stay the implementation of Such resolution or decision and may direct the council to keep its implementation in abeyance till it is finally disposed of by completing the procedure under sub-section (2).]