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 1] [Section 83] [Entire Act] State of Kerala - Subsection Section 83(1) in Kerala Panchayat Raj Act, 1994 (1)the taking of the poll and the completion of the election in any panchayat constituency or constituencies in which the poll could not be taken for any reason on the date originally fixed under clause (e) of section 49; or
