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[Cites 0, Cited by 4] [Section 207(1)] [Section 207] [Entire Act]

State of Kerala - Subsection

Section 207(1)(c) in Kerala Panchayat Raj Act, 1994

(c)[ Buildings including hostels under the ownership and use of educational institutions recognised by Government, public buildings used for charitable purposes of providing shelter to destitutes and animals and libraries and playground open to public.] [Inserted by Act 13 of 1999.]