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State of Kerala - Section

Section 264 in Kerala Panchayat Raj Act, 1994

264. Fines to be credited to Panchayat.

- All fines imposed [by the panchayat or the court] [Inserted by Act 13 of 1999.] under this Act or any rule or bye-law made there under shall on realisation be credited to the fund of the Panchayat concerned in respect of offences committed within the jurisdiction of such Panchayat.