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[Cites 0, Cited by 0] [Section 254(2)] [Section 254] [Entire Act]

State of Kerala - Subsection

Section 254(2)(xix) in Kerala Panchayat Raj Act, 1994

(xix)as to the powers which may be exercised by the Panchayat or the Secretary or officer in respect of any public or private market or the use thereof, and the enforcement of any orders issued in pursuance of such powers; and as to the prohibition of the sale or purchase of any commercial crop in any such market within any area, notified in respect of such crop under the Madras Commercial Crops Markets Act, 1933 or any other law;