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[Cites 0, Cited by 2] [Section 161] [Entire Act]

State of Kerala - Subsection

Section 161(7) in Kerala Panchayat Raj Act, 1994

(7)No resolution of a Panchayat shall be modified, varied or cancelled by that Panchayat within a period of three months from the date of passing thereof, except by a resolution supported by two-thirds of the whole numbers of member of such Panchayat.