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[Cites 0, Cited by 0] [Section 172] [Entire Act]

State of Kerala - Subsection

Section 172(5) in Kerala Panchayat Raj Act, 1994

(5)The Government shall, as soon as may be, after the commencement of this Act, transfer to the block panchayats all the institutions, projects, buildings, and other properties and assets and liabilities connected with the matters referred to in the Fourth Schedule [and every institution so transferred shall be on the name of that block panchayat and shall be known accordingly.