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[Cites 0, Cited by 0] [Section 284(2)] [Section 284] [Entire Act]

State of Kerala - Subsection

Section 284(2)(e) in Kerala Panchayat Raj Act, 1994

(e)the unexpended balance in the Panchayat Fund constituted under the Kerala Panchayats Act, 1960 and all sums due to an existing panchayat or the unexpended balance in the district council fund constituted under the Kerala District Administration Act, 1979 and all sums due to a district council, shall form part of, and be paid into the respective village panchayat fund constituted under this Act or, as the case may be, paid to the Government;