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

State of Kerala - Subsection

Section 3A(8) in Kerala Panchayat Raj Act, 1994

(8)When beneficiaries are to be selected according to any scheme, project or plan, the criticism for eligibility and order of priority shall be fixed by the panchayat subject o the terms and conditions prescribed in the scheme, project or plan and such criterion shall be published in the manner prescribed and intimated to the Grama Sabha.