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[Cites 0, Cited by 0] [Section 206(2)] [Section 206] [Entire Act]

State of Kerala - Subsection

Section 206(2)(b) in Kerala Panchayat Raj Act, 1994

(b)Section 62 of the Kerala Stamp Act, 1959 shall be read as if it referred to the village panchayat as well as Government.