Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 271G(4)] [Section 271G] [Entire Act]

State of Kerala - Subsection

Section 271G(4)(b) in Kerala Panchayat Raj Act, 1994

(b)the person appointed as Ombudsman may be removed from his office in the manner provided in Section 271 H.