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Kerala HC: State Government Well Equipped to Decide Legality of Panchayat Decisions - (06 Dec 2022)

CIVIL

Kerala High Court has held that Section 191 of Kerala Panchayat Raj Act, 1994 is an efficacious, alternate statutory remedy against any decisions taken by Panchayat; and as per the provision, Government is well-equipped to decide legality of any resolution passed or decision taken by Panchayat.

Tags : KERALA HIGH COURT   PANCHAYAT RAJ ACT   LEGALITY  

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