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[Cites 0, Cited by 4] [Section 252(1)] [Section 252] [Entire Act]

State of Kerala - Subsection

Section 252(1)(b) in Kerala Panchayat Raj Act, 1994

(b)to assist the President or the Secretary or any officer of the Panchayat demanding in writing his aid for the lawful exercise of any power vesting in the President, the Secretary or in such officer or employee of the Panchayat under this Act or any rule or bye-law made thereunder, or for the performance of any function entrusted to any of them.