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State of Kerala - Section

Section 11 in Kerala Panchayat Raj Act, 1994

11. Power to rectify Printing mistakes, etc.

- [The State Election Commission authorised by it] [Inserted by Act 13 of 2000] [or the Delimitation Commission] [Inserted by Act 3 of 2005] may from time to time correct any printing mistake in any order made under section 10 or any error therein arising from an inadvertent slip or omission.