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

State of Kerala - Subsection

Section 3A(9) in Kerala Panchayat Raj Act, 1994

(9)The priority list prepared by Grama Panchayat after inviting applications for the selection of beneficiaries and conducting enquiries on the application received, shall be scrutinised at the meeting of the Grama Sabha in which the applicants are also invited and a final list of the deserving beneficiaries, in the order of priority, shall be prepared and sent for the approval of the Grama Panchayats.Provided that the Village Panchayat shall not change the order of priority in the list sent by the Grama Sabha for approval: