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[Cites 0, Cited by 0] [Section 193] [Entire Act]

State of Kerala - Subsection

Section 193(5) in Kerala Panchayat Raj Act, 1994

(5)[ The administration of the panchayat during the interval between the dissolution and reconstitution of panchayat shall be exercised by the special officer or administrative committee appointed under sub-section (2) of section 151.] [Substituted by Act 13 of 1999.]