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[Cites 0, Cited by 0] [Section 176] [Entire Act]

State of Kerala - Subsection

Section 176(1) in Kerala Panchayat Raj Act, 1994

(1)Notwithstanding anything contained in any law for the time being in force, the Government may subject to the conditions as they may think fit to impose entrust, by an order published in the Gazette, to a panchayat at any level the implementation of such schemes of economic development and social justice including the schemes related to the matters enumerated in the eleventh schedule to the constitution as they think fit.