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[Cites 0, Cited by 1] [Section 254(2)] [Section 254] [Entire Act]

State of Kerala - Subsection

Section 254(2)(xi) in Kerala Panchayat Raj Act, 1994

(xi)as to the preparation of plans and estimates for works and the power of Panchayats and of officers of the Central or State Government to accord technical or administrative sanction to estimates;