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State of Kerala - Section

Section 205I in Kerala Panchayat Raj Act, 1994

205I. Maintenance of Demand Register.

- The Secretary shall maintain a ward-wise Demand Register by providing independent pages for every institution specified in subsection
(2)of section 205E and in such case the head of office and the self-drawing officers if any, shall be the assesses and the remittance shall be entered against their names. One demand register for this purpose may be used for one or more years.