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[Cites 0, Cited by 0] [Section 185A] [Entire Act]

State of Kerala - Subsection

Section 185A(4) in Kerala Panchayat Raj Act, 1994

(4)Any complaint on the violation of the code of conduct by the elected authorities shall be considered by the Ombudsman constituted under section 271 G for the local self Government Institutions and the report thereon shall be forwarded to the Government for appropriate action.