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[Cites 0, Cited by 0] [Section 151] [Entire Act]

State of Kerala - Subsection

Section 151(1) in The Kerala Panchayat Buildings Rules, 2011

(1)Any person aggrieved by an order passed by the Secretary may submit an appeal to the Tribunal for Local Self Government Institutions constituted under section 271 S of the Kerala Panchayat Raj Act, 1994.