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[Cites 0, Cited by 0] [Section 156(6)] [Section 156] [Entire Act]

State of Kerala - Subsection

Section 156(6)(c) in Kerala Panchayat Raj Act, 1994

(c)to call for in writing any record or file relating to the administration of the Panchayat from the Secretary or any Officer of the Panchayat and to give necessary directions or pass orders thereon under this Act or the rules made there under or in the light of the Standing Orders: