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[Cites 0, Cited by 0] [Section 161] [Entire Act]

State of Kerala - Subsection

Section 161(3) in Kerala Panchayat Raj Act, 1994

(3)The person presiding shall preserve order at the meeting and decide all points of order arising at or in connection with meetings. There shall be no discussion on any point of order and the decision of the person presiding on any point of order shall be final.