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

State of Kerala - Subsection

Section 271S(1) in Kerala Panchayat Raj Act, 1994

(1)The Government shall constitute a Tribunal for every district or for more than one district, to consider and dispose of the appeal of revision filed against the decisions of the Local Self Government Institutions under section 276 of this Act and Section 509 of the Kerala Municipality Act, 1994.