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[Cites 0, Cited by 0] [Section 284(2)] [Section 284] [Entire Act]

State of Kerala - Subsection

Section 284(2)(h) in Kerala Panchayat Raj Act, 1994

(h)in all suits and legal proceedings pending on the appointed day in or to which an existing Panchayats or the district council is a party the successor Panchayat or, as the case may be the Government shall be deemed to be substituted therefore;