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

State of Kerala - Subsection

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

(c)any function, scheme project or plan or work transferred to, an existing Panchayat, or to, a district council under the Kerala Panchayat Act, 1960 or as the case may be under the Kerala District Administration Act, 1979 or under any other law or order shall be deemed to have been transferred to the successor panchayat or as the case may be to the Government under this Act;