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[Cites 0, Cited by 13] [Section 4] [Entire Act]

State of Kerala - Subsection

Section 4(1) in Kerala Panchayat Raj Act, 1994

(1)The Government shall, by notification in the Gazette, constitute with effect from such date as may be specified in the notification: -
(a)a village panchayat for each village or for group of villages.
(b)a block panchayat at intermediate level; and
(c)a district panchayat for each district panchayat area and specify the names and headquarters of such panchayats.