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[Cites 0, Cited by 3] [Entire Act]

State of Kerala - Section

Section 106 in Kerala Panchayat Raj Act, 1994

106. Transmission of order to the appropriate authority etc., and its publication.

- As soon as may be after the receipt of any order made by the court under section 100 or section 101, the State Election Commission shall forward copies of the order to the President of the panchayat concerned and, shall cause the order to be published in such manner as the State Election Commission may deem fit.