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[Cites 0, Cited by 0] [Section 260] [Entire Act]

State of Kerala - Subsection

Section 260(2) in Kerala Panchayat Raj Act, 1994

(2)[ Any person who prevents any standing committee or any other committee of the Panchayat or the Chairman of the Standing Committee from exercising its or his legal power of entering into any place, building or land shall be deemed to have committed the offence specified in sub-section (1)] [Inserted by Act 13 of 1999.]