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[Cites 0, Cited by 1] [Section 83] [Entire Act]

State of Kerala - Subsection

Section 83(2) in Kerala Panchayat Raj Act, 1994

(2)the completion of the election in any panchayat constituency or constituencies for which time has been extended under the provisions of section 143;
(b)to affect the duration of the panchayat, if any, functioning immediately before the issue of the said notification.