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[Cites 0, Cited by 0] [Section 279] [Entire Act]

State of Kerala - Subsection

Section 279(1) in Kerala Panchayat Raj Act, 1994

(1)Village Panchayat shall have power subject to such restrictions and control as may be prescribed to regulate the use of the land set apart for the common use of the community such as grazing grounds, burning and burial grounds and cart stands, which are at the disposal of the Government.