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[Cites 0, Cited by 1] [Section 271F(1)] [Section 271F] [Entire Act]

State of Kerala - Subsection

Section 271F(1)(a) in Kerala Panchayat Raj Act, 1994

(a)'action' means action taken by way of decision, recommendation, resolution or finding or in execution thereof or in exercise of administrative or legal functions in any other manner and includes wilful default in taking action or omission and all other expressions connoting such action shall be construed accordingly;