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[Cites 0, Cited by 3] [Section 191] [Entire Act]

State of Kerala - Subsection

Section 191(4) in Kerala Panchayat Raj Act, 1994

(4)If Government consider that a resolution or decision of the Panchayat has to be cancelled or amended as per sub-section (1) it may suspend such resolution or decision temporarily and may direct the panchayat to defer its implementation till the final disposal after the completion of the procedure under sub-section (2).]