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

State of Kerala - Subsection

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

(b)all rights, liabilities and obligations of an existing Panchayat or as the case may be, a district council shall be deemed to be the rights, or liabilities and obligations of the success Panchayat or as the case may be, of the Government;