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[Cites 0, Cited by 2] [Section 190] [Entire Act]

State of Kerala - Subsection

Section 190(1) in Kerala Panchayat Raj Act, 1994

(1)If, at any time, it appears to the Government that a panchayat, or its President or its Secretary has made default in performing any duty imposed by or under this Act or in carrying out any orders lawfully issued by the Government may, by order in writing, fix a period for the performance of such duty, or the carrying out of such order.