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State of Kerala - Section

Section 2 in THE KERALA PANCHAYAT RAJ (AMENDMENT) ACT, 2020

2. Amendment of section 6.—

In the Kerala Panchayat Raj Act, 1994 (13 of 1994) in sub-section (3) of section 6,—
(i)in clause (a), for the words “less than thirteen or more than twenty three”, the words “less than fourteen or more than twenty four” shall be substituted;
(ii)in clause (b), for the words “less than thirteen or more than twenty three”, the words “less than fourteen or more than twenty four” shall be substituted;
(iii)in clause (c), for the words “less than sixteen or more than thirty two”, the words “less than seventeen or more than thirty three” shall be substituted.
____________________________________________________________________________________________________________________________PUBLISHED BY THE SUPERINTENDENT OF GOVERNMENT PRESSAT THE GOVERNMENT CENTRAL PRESS, THIRUVANANTHAPURAM, 2020