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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Kerala - Subsection

Section 8(1) in Kerala Panchayat Raj Act, 1994

(1)Every block Panchayat shall consist of: -
(a)elected members equal to the number of seats notified under sub-section (1) of section 6:
(b)the Presidents of the Village Panchayats in the territorial area of the Block Panchayat; and
(c)[ ***] [Omitted by Act 7 of 1995.]