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 228] [Entire Act] State of Kerala - Subsection Section 228(4) in Kerala Panchayat Raj Act, 1994 (4)The village panchayat may at any time suspend or cancel any licence granted under sub-section (2) for breach of the conditions thereof.
