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[Cites 0, Cited by 0] [Section 108] [Entire Act]

State of Kerala - Subsection

Section 108(2) in Kerala Panchayat Raj Act, 1994

(2)Where an application for withdrawal is made under sub-section (1), notice thereof fixing a date for the hearing of the application shall be given to all other parties to the petition and shall be published in the office of the panchayat concerned.