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[Cites 0, Cited by 9] [Section 166] [Entire Act]

State of Kerala - Subsection

Section 166(1) in Kerala Panchayat Raj Act, 1994

(1)[***] [Omitted by Act 13 of 1999.] It shall be the duty of the village panchayat to meet the requirements of the village panchayat area in respect of the matters enumerated in the Third Schedule:[Provided that it shall be the duty of the village panchayat to render services to the inhabitants of the village panchayat area in respect of the matters enumerated as mandatory functions in the Third Schedule] [Added by Act 13 of 1999.].