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[Cites 0, Cited by 0] [Section 162] [Entire Act]

State of Kerala - Subsection

Section 162(8) in Kerala Panchayat Raj Act, 1994

(8)The person who resigns the membership of chairmanship of the standing committee shall give in person or send through registered post his resignation where such resignation letter is attested by a gazetted officer, as the case may be his resignation to the Secretary and the Secretary shall acknowledge receipt of the same.