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[Cites 0, Cited by 0] [Section 275] [Entire Act]

State of Kerala - Subsection

Section 275(3) in Kerala Panchayat Raj Act, 1994

(3)The exercise of any power delegated under sub-section (1) or sub-section (2) shall be subject to such restrictions and conditions as may be prescribed or as may be specified in the notification. The Government shall also have power to control and revise the acts or proceedings of any person so empowered.