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[Cites 0, Cited by 1] [Section 3] [Entire Act]

State of Kerala - Subsection

Section 3(6) in Kerala Panchayat Raj Act, 1994

(6)The village panchayat shall place before the Grama Sabha a report relating to the developmental programmes relating to the constituency during the previous year and these that are proposed to by undertaken during the current year, and the expenditure therefore, the annual statement of accounts and the administration report of the preceding year. If in any circumstances, any decision of the grama sabha could not be implemented, the president shall report the reason therefore, before the Grama Sabha.