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[Cites 0, Cited by 0] [Section 156(6)] [Section 156] [Entire Act]

State of Kerala - Subsection

Section 156(6)(d) in Kerala Panchayat Raj Act, 1994

(d)to refer immediately to Government any resolution passed by the Panchayat, which in his opinion has not passed in accordance with law or is in excess of power conferred by this Act, or any other law or if carried out, is likely to endanger human life, health or public safety.]