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[Cites 0, Cited by 0] [Section 198] [Entire Act]

State of Kerala - Subsection

Section 198(1) in Kerala Panchayat Raj Act, 1994

(1)A Panchayat may collect such fees from the beneficiaries of the institutions which are run or financed wholly or partially by it at such rates [as fixed by it] [Substituted by Act 7 of 1995.] subject to the rules made by the Government for the purpose.