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[Cites 0, Cited by 7] [Section 157] [Entire Act]

State of Kerala - Subsection

Section 157(3) in Kerala Panchayat Raj Act, 1994

(3)The officer referred to in sub-section (2) shall convene a meeting of the elected members of the Panchayat for the consideration of the motion, to be held at the office of the Panchayat at a time appointed by him which shall not be later than fifteen working days from the date on which the notice under sub-section (2) is delivered to him.