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[Cites 0, Cited by 2] [Section 271F(1)] [Section 271F] [Entire Act]

State of Kerala - Subsection

Section 271F(1)(g) in Kerala Panchayat Raj Act, 1994

(g)'Public Servant' means an employee, or officer under the Local Self Government Institution or an elected member of the Local Self Government Institution including its President or Chairperson and includes an employee or officer of any office or institution transferred to the Local Self Government Institution under the Provisions of this Act;