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[Cites 0, Cited by 0] [Section 235AA] [Entire Act]

State of Kerala - Subsection

Section 235AA(2) in Kerala Panchayat Raj Act, 1994

(2)Nothing contained in sub-section (1) shall preclude the Secretary from proceeding against a person under section 235 W- and no one shall be entitled to compensation or damages due to any action, taken by the Secretary under this section.