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

State of Kerala - Subsection

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

(i)any appointment, notification, notice, tax, fee, order, scheme, licence, permission, rule, bye-law, regulation or form made, issued, imposed or granted in respect of the Panchayat area of existing Panchayat under the Kerala Panchayats Act, 1960 and in force immediately before the appointed day shall, in so far as it is not inconsistent with the provisions of this Act continue to be in force as if made; issued, imposed or granted in respect of the corresponding Panchayats area of a successor panchayat under this Act until superseded or modified by any appointment, notification, notice, tax, fee, order, scheme, licence, permission, rule, bye-law, regulation or form made, issued imposed, or granted under this Act ;