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[Cites 0, Cited by 0] [Section 271J] [Entire Act]

State of Kerala - Subsection

Section 271J(2) in Kerala Panchayat Raj Act, 1994

(2)In addition to the functions enumerated in sub-section (1), the Ombudsman may pass interim order restraining the Local Self Government Institution from doing anything detrimental to the interest of the complainant if it is satisfied that much loss or injury will be caused to the complainant due to the alleged act.