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[Cites 0, Cited by 1] [Section 38] [Entire Act]

State of Kerala - Subsection

Section 38(2) in Kerala Municipality Act, 1994

(2)The Chairperson or the person presiding shall control the meeting and shall decide all points of order arising at or in connection with a meeting. There shall be no discussion on a point of order and the decision taken by the Chairperson or the person presiding shall, save as otherwise provided in this Act, be final.