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[Cites 0, Cited by 0] [Section 192] [Entire Act]

State of Kerala - Subsection

Section 192(3) in Kerala Panchayat Raj Act, 1994

(3)The panchayats within a district shall immediately after the approval and publication of the administration report, forward it to the officer authorised by the Government in this behalf and the Village Panchayats and Block Panchayats also shall furnish their administration reports to the District Panchayat.