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[Cites 0, Cited by 3] [Section 157] [Entire Act]

State of Kerala - Subsection

Section 157(4) in Kerala Panchayat Raj Act, 1994

(4)The officer referred to in sub-section (2) shall send by registered post to the elected members of the Panchayat concerned notice of not less than even clear days of any meeting held under this section and the time appointed therefor. Notice regarding this shall be affixed in the office of the Panchayat.