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[Cites 0, Cited by 3] [Section 284(2)] [Section 284] [Entire Act]

State of Kerala - Subsection

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

(a)all property, movable and immovable, and all interests of whatsoever kind therein, which vested in an existing Panchayat or, as the case may be, vested in a district council immediately before the appointed day, shall be deemed to be transferred to and shall vest in the successor Panchayat or as the case may be, in the Government subject to all limitations, conditions and rights or interests of any person, body or authority in force of subsisting immediately before the appointed day;