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[Cites 0, Cited by 0] [Section 153(4)] [Section 153] [Entire Act]

State of Kerala - Subsection

Section 153(4)(c) in Kerala Panchayat Raj Act, 1994

(c)In the case of Village Panchayat, the reserved seats in each district shall be distributed among the Village Panchayats within the area of the various Block Panchayats in the district.