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[Cites 0, Cited by 1] [Section 161] [Entire Act]

State of Kerala - Subsection

Section 161(8) in Kerala Panchayat Raj Act, 1994

(8)[ Any member, who was present at a meting of the panchayat shall have the right to give the secretary a note of dissent regarding a resolution passed by the Panchayat if has voted against such resolution, within forty-eight hours of the conclusion of the meeting.