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[Cites 0, Cited by 4] [Section 5] [Entire Act]

State of Kerala - Subsection

Section 5(2) in Kerala Panchayat Raj Act, 1994

(2)A district panchayat, a block panchayat and a village panchayat shall exercise such powers, perform such functions and duties and shall have such responsibilities and authorities as are provided by or under this Act or any other law for the time being in force.