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[Cites 0, Cited by 0] [Section 284(1)] [Section 284] [Entire Act]

State of Kerala - Subsection

Section 284(1)(b) in Kerala Panchayat Raj Act, 1994

(b)'an existing panchayat' means a Panchayat constituted or deemed to have been constituted under the Kerala Panchayat Act, 1960 (32 of 1960) and existing immediately before the appointed day, and where any such panchayats has been first constituted or reconstituted or dissolved includes the special officer or administrative committee and its President appointed to exercise the powers or to perform the functions of such Panchayats;