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

State of Kerala - Subsection

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

(n)any thing done or any action taken under the Kerala Local Authorities (Constitution and Preparation of Electoral Roles) Act, 1994 (4 of 1994) in respect of a Panchayat shall be deemed to have been done or taken under the corresponding provisions of this Act as if this act had commenced on and from the 1st day of November, 1993.