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[Cites 0, Cited by 0] [Section 181] [Entire Act]

State of Kerala - Subsection

Section 181(6) in Kerala Panchayat Raj Act, 1994

(6)The Government shall pay the salary, allowances and other benefits in the officers and employees transferred to the panchayat from the Government, till the Government decides that the concerned panchayat is able to meet such expenses.] [Added by Act 13 of 1999.]