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[Cites 0, Cited by 2] [Section 153] [Entire Act]

State of Kerala - Subsection

Section 153(1) in Kerala Panchayat Raj Act, 1994

(1)In every Panchayat there shall be a President and a Vice-President elected from among the elected members of that Panchayat in accordance with the provisions of this Act [and the president shall be full time functionary of the Panchayat] [Substituted by Act 13 of 1999.]