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[Cites 0, Cited by 0] [Section 254(2)] [Section 254] [Entire Act]

State of Kerala - Subsection

Section 254(2)(xiii) in Kerala Panchayat Raj Act, 1994

(xiii)as to the delegation of any function of a Panchayat to the President, Vice-President, Chairman of standing committee, member, any officer of the Panchayat, or any officer of the Central or State Government;