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[Cites 0, Cited by 6] [Section 274] [Entire Act]

State of Kerala - Subsection

Section 274(1) in Kerala Panchayat Raj Act, 1994

(1)The Government may, whether at the request of the Panchayat or otherwise, by notification in the Gazette, declare that any of the provisions of the law relating to Municipalities in the state in force for the time being or of any rules made there under, shall be extended to, and be in force, in a Panchayat area or any specified place therein.