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[Cites 0, Cited by 0] [Section 254(2)] [Section 254] [Entire Act]

State of Kerala - Subsection

Section 254(2)(xiv) in Kerala Panchayat Raj Act, 1994

(xiv)as to the grant to the public of copies of any proceeding or record of the Panchayat not relating to any matter classified as confidential by the Government or any authority empowered by them, and the fees to be levied for the grant of such copies;