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[Cites 0, Cited by 0] [Section 239] [Entire Act]

State of Kerala - Subsection

Section 239(1) in Kerala Panchayat Raj Act, 1994

(1)A Panchayat shall exercise all the powers conferred on, and perform all the functions entrusted to that Panchayat by or under this Act or any other law and shall also exercise such other powers and perform such other functions as may be conferred on or entrusted to it by the Government for carrying out the provisions of this Act.