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[Cites 0, Cited by 0] [Section 192] [Entire Act]

State of Kerala - Subsection

Section 192(1) in Kerala Panchayat Raj Act, 1994

(1)Every panchayat shall prepare a report in respect of this administration every year in such form and with such details as may be prescribed by Government in accordance with the provisions of this section and publish the same before the thirtieth of September of the succeeding year and if the report is not published within the said time limit, Government may withhold the payment of grants due to the panchayat thereafter.