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[Cites 0, Cited by 1] [Section 254(2)] [Section 254] [Entire Act]

State of Kerala - Subsection

Section 254(2)(xxxvii) in Kerala Panchayat Raj Act, 1994

(xxxvii)as to the conditions on which property may be acquired by a Panchayat or on which property vested in or belonging to Panchayat may be transferred by sale, mortgage, lease, exchange or otherwise;