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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Kerala - Subsection

Section 19(vii) in Kannur University Act, 1996

(vii)president of a District panchayat elected by the members of the district Panchayats, President of a Block Panchayat, elected by the Presidents of the Block Panchayats, three Presidents of Grama Panchayats elected by the Presidents of the Grama Panchayats and Chairman of a Municipality elected by the Chairmen of the Municipalities, within the University area;.