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 179] [Entire Act] State of Kerala - Subsection Section 179(6) in Kerala Panchayat Raj Act, 1994 (6)An appeal against an order of the panchayat imposing any minor penalty shall be to an authority entrusted by Government in this behalf (hereinafter referred to as the authority).
