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[Cites 0, Cited by 0] [Section 181] [Entire Act]

State of Kerala - Subsection

Section 181(5) in Kerala Panchayat Raj Act, 1994

(5)The Officers and employees transferred to the panchayat under sub-section (1) shall be responsible to execute the works including the implementation of any scheme, projects or plans of the Government which are not assigned on delegated to the panchayat under this Act or any other law.