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

State of Kerala - Subsection

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

(xxix)as to the imposition and recovery of penalties for the unauthorised occupation of public roads or other land vesting in or belonging to village panchayats and the assessment and the recovery of compensation for any damage caused by such occupation;