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[Cites 0, Cited by 0] [Section 284(2)] [Section 284] [Entire Act]

State of Kerala - Subsection

Section 284(2)(g) in Kerala Panchayat Raj Act, 1994

(g)all proceedings and matters pending before the existing Panchayat or any authority of an existing panchayats under the Kerala Panchayats Act, 1960 or pending before the district council or any authorities of a district council under the Kerala District Administration Act, 1979 immediately before the appointed day, shall be deemed to have been instituted and to be pending before the successor Panchayat or such authority as the successor Panchayats may direct as the case may be, before the Government or such authority as the Government may direct ;