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[Cites 0, Cited by 0] [Section 213(2)] [Section 213] [Entire Act]

State of Kerala - Subsection

Section 213(2)(b) in Kerala Panchayat Raj Act, 1994

(b)The Government shall determine the amount of the election expenses referred to in sub-clause (ii) of clause (a) and their determination shall be final and binding on the panchayat. Such amount shall have priority over all other charges except for the service of authorised loans including the loans and advances referred to in section 217.