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[Cites 0, Cited by 0] [Section 271F(1)] [Section 271F] [Entire Act]

State of Kerala - Subsection

Section 271F(1)(e) in Kerala Panchayat Raj Act, 1994

(e)'Maladministration' means action taken or purporting to have been taken in the exercise of administrative function in any case, -
(i)Where such action, administrative procedure or practice governing such auction is unreasonable, unjust, oppressive, discriminatory or nepotic and will make illegitimate, gain or loss or will deny deserving benefits; or
(ii)Where there is wilful negligence or delay in taking such action, or the administrative procedure or method regulating such action will cause undue delay and includes the action leading to loss or waste or misuse of fund by mal-feasance or misfeasance.