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 3A] [Entire Act] State of Kerala - Subsection Section 3A(7) in Kerala Panchayat Raj Act, 1994 (7)Resolutions may be passed on majority basis, in the meetings of the Grama Sabha in respect of any issue with in its jurisdiction, however, effort should be made to take decision on the basis of general consensus as far as possible.
