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[Cites 0, Cited by 0] [Section 158] [Entire Act]

State of Kerala - Subsection

Section 158(3) in Kerala Panchayat Raj Act, 1994

(3)Every member may call attention of the Panchayat regarding the needs of the people of the Panchayat area on the default made in the work [and the scheme] [Substituted by Act 13 of 1999.] undertaken by the Panchayat or regarding other matters of public importance.