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[Cites 0, Cited by 1] [Section 169] [Entire Act]

State of Kerala - Subsection

Section 169(4) in Kerala Panchayat Raj Act, 1994

(4)The government may, by notification in the Gazette, order the transfer to and vesting in, a village panchayat, of any public road or class of public roads in the village panchayat and thereupon such road or roads shall notwithstanding anything contained in sub-section (1), but subject to the other provisions of this Act, stand transferred to and vest in, such village panchayat.