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[Cites 0, Cited by 0] [Section 271D] [Entire Act]

State of Kerala - Subsection

Section 271D(3) in Kerala Panchayat Raj Act, 1994

(3)where the Secretary of the Panchayat or any other officer bound to furnish the information fails to do so or furnishes false information in respect of its material particulars which he knows or has reason to believe it to be false or not true, he shall be punishable with a fine which shall not be less than rupees one thousand.