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

State of Kerala - Subsection

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

(o)with regard to the Village Panchayat constituted under the Kerala Local Authorities (Constitution and Preparation of Electoral Roles) Act, 1994 for a village or villages which include the territories of an existing panchayat, the Special Officer or Administrative Committee or its President shall be deemed to have been appointed under this Act and such Special Officer or Administrative Committee shall continue in office until the expiry of their existing term or until the elected members of such Village Panchayats assume office under this Act, whichever is earlier.