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[Cites 0, Cited by 0] [Section 193] [Entire Act]

State of Kerala - Subsection

Section 193(4) in Kerala Panchayat Raj Act, 1994

(4)The members of a reconstituted Panchayat shall enter upon their offices on the date fixed for the reconstitution of the Panchayat and shall continue only for the remainder of the period for which the dissolved panchayat would have continued under the provisions of this Act had it not been so dissolved.