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[Cites 0, Cited by 0] [Section 271Q] [Entire Act]

State of Kerala - Subsection

Section 271Q(2) in Kerala Panchayat Raj Act, 1994

(2)Where the Ombudsman finds that the procedure or practice regarding the administration of Local Self Government Institution gives room for complaint, it may give suggestions to the Government or Local Self Government Institutions relating to the measures for avoiding the recurrence of such complaint.