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[Cites 0, Cited by 0] [Section 173] [Entire Act]

State of Kerala - Subsection

Section 173(2) in Kerala Panchayat Raj Act, 1994

(2)[ subject to the other provisions of this Act and the directions of the Government, the District Panchayat shall have exclusive power to administer the matters enumerated to the Fifth Schedule and to prepare and implement the schemes in the subjects specified therein, for economic development and social justice.] [Substituted by Act 13 of 1999.]