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State of Kerala - Section

Section 271U in Kerala Panchayat Raj Act, 1994

271U. Matters to be prescribed.

- The Government may prescribe the following matters, namely: -
(a)the conditions of service of the Tribunals;
(b)The manner of filing appeal petition or revision petition;
(c)The procedure to be followed in hearing the appeal petition or revision petition.
(d)The effects of the order of the Tribunals ;
(e)Any other matter which the Government may consider necessary to prescribe.