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[Cites 0, Cited by 1] [Section 3A] [Entire Act]

State of Kerala - Subsection

Section 3A(4) in Kerala Panchayat Raj Act, 1994

(4)The quorum of the Grama Sabha shall be ten per cent of the number of voters of its area and the procedure for convening and conducting meetings of the Grama Sabha shall be such as may be prescribed.Provided that the quorum of the meting of a Grama Sabha which was adjourned earlier for want of quorum shall be fifty when convened again.