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[Cites 0, Cited by 0] [Section 202] [Entire Act]

State of Kerala - Subsection

Section 202(4) in Kerala Panchayat Raj Act, 1994

(4)The Government shall, for every year, provide to every district panchayat an amount as nearly as may be one by fifth of the basic tax collected from the concerned district panchayat area for the just previous year, as grant.] [Substituted by Act 13 of 1999.]