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

State of Kerala - Subsection

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

(xlix)the place, date and the time at which claims or objections shall be heard and the manner in which claims or objections shall be heard and disposed of;