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[Cites 0, Cited by 0] [Section 258] [Entire Act]

State of Kerala - Subsection

Section 258(2) in Kerala Panchayat Raj Act, 1994

(2)Whoever acts as a member of a Panchayat knowing that, under this act or the rules made thereunder, he is not entitled or has ceased to be entitled to hold office as such, shall be punishable with fine not exceeding one thousand rupees for every such offence.