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[Cites 0, Cited by 2] [Section 271F(1)] [Section 271F] [Entire Act]

State of Kerala - Subsection

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

(c)'Complaint' means a statement of allegation that a public servant or a Local Self Government Institution is guilty of corruption or maladministration and includes any reference to an allegation in respect of which suo moto enquiry has been proposed or recommendation for enquiry has been made by Government;