Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Kerala Municipality (Amendment) Act, 2007 12 of 2007 CONTENTS 1. Short Title And Commencement 2. Amendment Of Section 91 Kerala Municipality (Amendment) Act, 2007 12 of 2007 An Act further to amend the Kerala Municipality Act, 1994. WHEREAS, it is expedient further to amend the Kerala MunicipalityAct, 1994 (20 of 1994) for the purposes hereinafter appearing; BE it enacted in the Fifty-eighth year of the Republic of India as follows:- 1. Short Title And Commencement :- (1) This Act may be called the Kerala Municipality ( Amendment) Act, 2007. (2) It shall come into force at once. 2. Amendment Of Section 91 :- The existing section 91 of the Kerala Municipality Act, 1994(20 of 1994), shall be numbered as sub-section (1) thereof and after sub- section (1) as so numbered, the following sub-section shall be inserted, namely:- "(2) Notwithstanding anything contained in clause (p) of sub- section (1), a member, who had committed default in filing a statement of his assets and liabilities within the time limit prescribed under section 143A on the date on which the Kerala Municipality (Amendment) Act, 2007 came into force, shall not be deemed to be disqualified, if he files such statement before the concerned authority within 90 days from the date on which the said Act came into force..