THE KERALA PANCHAYAT RAJ (AMENDMENT) ACT, 2020

KERALA
India

THE KERALA PANCHAYAT RAJ (AMENDMENT) ACT, 2020

Act 2 of 2020

Published in Kerala Gazette 557 on 18 February 2020
Assented to on 18 February 2020
Commenced on 18 February 2020
[This is the version of this document from 18 February 2020.]

[Translation in English of “2020þse കേരള പഞ്ചായത്ത് രാജ് (കഭദഗതി) ആേ്റ്" published under the authority of the Governor.]ACT 2 OF 2020THE KERALA PANCHAYAT RAJ (AMENDMENT) ACT, 2020An Act further to amend the Kerala Panchayat Raj Act, 1994.

WHEREAS, it is expedient further to amend the Kerala Panchayat Raj Act, 1994 (13 of 1994.) for the purposes hereinafter appearing;BE it enacted in the Seventy-first Year of the Republic of India as follows:—

1. Short title and commencement.—

(1)This Act may be called the Kerala Panchayat Raj (Amendment) Act, 2020.

(2)It shall come into force at once.

2. Amendment of section 6.—

In the Kerala Panchayat Raj Act, 1994 (13 of 1994) in sub-section (3) of section 6,—

(i)in clause (a), for the words “less than thirteen or more than twenty three”, the words “less than fourteen or more than twenty four” shall be substituted;

(ii)in clause (b), for the words “less than thirteen or more than twenty three”, the words “less than fourteen or more than twenty four” shall be substituted;

(iii)in clause (c), for the words “less than sixteen or more than thirty two”, the words “less than seventeen or more than thirty three” shall be substituted.

____________________________________________________________________________________________________________________________PUBLISHED BY THE SUPERINTENDENT OF GOVERNMENT PRESSAT THE GOVERNMENT CENTRAL PRESS, THIRUVANANTHAPURAM, 2020

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