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[Cites 0, Cited by 2] [Section 6] [Entire Act]

State of Kerala - Subsection

Section 6(1) in Kerala Panchayat Raj Act, 1994

(1)The total number of seats in a village panchayat, a block panchayat and a district panchayat to be filled by direct election shall be notified by the Government in accordance with the scale specified in sub-section (3) with reference to the population of the territorial area of the panchayat concerned.