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[Cites 0, Cited by 0] [Section 284(2)] [Section 284] [Entire Act]

State of Kerala - Subsection

Section 284(2)(f) in Kerala Panchayat Raj Act, 1994

(f)all the contracts made with; and all instruments executed by or on behalf of an existing panchayat or on behalf of a district council shall be deemed to have been made with or executed by or on behalf of the successor Panchayat or as the case may be, on behalf of the Government, and shall have effect accordingly;