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[Cites 0, Cited by 0] [Section 5(2)] [Section 5] [Entire Act]

State of Kerala - Subsection

Section 5(2)(i) in Kerala Conservation of Paddy Land and Wetland Act, 2008

(i)The President or Chairperson/Mayor of the Grama Panchayat or the Municipality or the Corporation, as the case may be; - Chairman