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 282] [Entire Act] State of Kerala - Subsection Section 282(2) in Kerala Panchayat Raj Act, 1994 (2)Any decision of the Government under sub-section (1) shall be binding on each Panchayat involved in the dispute and shall not be liable to be questioned in any court of law.
