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[Cites 0, Cited by 1] [Section 271K] [Entire Act]

State of Kerala - Subsection

Section 271K(3) in Kerala Panchayat Raj Act, 1994

(3)Where the allegation contained in a complaint is about the loss or waste or misapplication of the fund of the Local Self Government Institution or in respect of the loss or misconvenience caused to a citizen, the Ombudsman may, during enquiry, collect evidence, determine the loss and direct in its order the amount to be realised from the person responsible.