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[Cites 0, Cited by 0] [Section 10(2)] [Section 10] [Entire Act]

State of Kerala - Subsection

Section 10(2)(a) in Kerala Panchayat Raj Act, 1994

(a)publish [the proposal of the Delimitation Commission] [Inserted by Act 3 of 2005.] in respect of the matters mentioned in clause (a) of sub-section (1), with a notice specifying the date on or after which the proposals will be considered [by it] [Inserted by Act 3 of 2005.] and by inviting objections and suggestions with respect to the proposals before a date specified in the notice, by affixing copies thereof on the notice board of the Office of the panchayat concerned and in such conspicuous places within the Panchayat area concerned;