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[Cites 0, Cited by 0] [Section 271N(1)] [Section 271N] [Entire Act]

State of Kerala - Subsection

Section 271N(1)(c) in Kerala Panchayat Raj Act, 1994

(c)other remedies are available to the complainant and it would be more beneficial for the complainant to avail of such remedies in view of the circumstances of the case, it may dispose of the complaint as rejected after recording its findings stating the reason therefore, and communicate the same to the complainant.