Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 209A] [Entire Act] State of Kerala - Subsection Section 209A(2) in Kerala Panchayat Raj Act, 1994 (2)The Secretary shall not grant such permission if. -(i)the advertisement contravenes any bye-law made by the Village Panchayat under section 256; or(ii)the tax, if any, due in respect of the advertisement has not been paid.
