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[Cites 0, Cited by 0] [Section 561(1)] [Section 561] [Entire Act]

State of Kerala - Subsection

Section 561(1)(b) in Kerala Municipality Act, 1994

(b)[ refer it to the Tribunal constituted under Section 271 of the Kerala Panchayat Raj Act, 1994 (13 of 1994) or to the Joint Committee constituted under Section: and report;] [Substituted by Act 14 of 1999, w.e.f. 24-3-1999.]