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State of Kerala - Section

Section 148 in Kerala Panchayat Raj Act, 1994

148. Expensed in connection with elections.

- Funds to meet all expenses in connection with the elections to the panchayats including those in relation to the preparation of electoral rolls therefore, shall be provided by the Government at the first instance and such expenses shall be got reimbursed to the Government from the panchayats concerned in such manner as may be prescribed:Provided that if elections are conducted to different levels of the panchayats simultaneously then the total expenses for election to such panchayats shall be recovered only proportionately from the panchayats concerned.