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[Cites 0, Cited by 1] [Section 193] [Entire Act]

State of Kerala - Subsection

Section 193(3) in Kerala Panchayat Raj Act, 1994

(3)Upon the publication of a notification under sub-section (1) [or sub-section (2)] [Inserted by Act 13 of 1999.] all the members of the Panchayat including the President and Vice-President shall forthwith be deemed to have vacated their offices as such, and fresh election, shall be held in accordance with the provisions of this Act.