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[Cites 0, Cited by 1] [Section 155] [Entire Act]

State of Kerala - Subsection

Section 155(2) in Kerala Panchayat Raj Act, 1994

(2)The President, the Vice-President or the member who resigns shall either in person or, if such resignation letter has been attested by a Gazetted Officer, by registered post, tender or send as the case may be, his resignation to the Secretary and the Secretary shall give acknowledgement for the receipt of the same.