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[Cites 0, Cited by 0] [Section 275] [Entire Act]

State of Kerala - Subsection

Section 275(1) in Kerala Panchayat Raj Act, 1994

(1)The Government may, by notification in the Gazette, authorise a superior officer to exercise in any Panchayat area in regard to any Panchayat or any class of Panchayats or all panchayats any of the powers vested in them by this Act except the power to make rules, and may in like manner withdraw such authorisation.