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[Cites 0, Cited by 0] [Section 284(1)] [Section 284] [Entire Act]

State of Kerala - Subsection

Section 284(1)(d) in Kerala Panchayat Raj Act, 1994

(d)'The successor panchayat' means a village Panchayat constituted under this Act, for such village as corresponds to the respective local area of the existing panchayat.