Legal Document View

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
[Cites 0, Cited by 0] [Section 254(2)] [Section 254] [Entire Act]

State of Kerala - Subsection

Section 254(2)(iv) in Kerala Panchayat Raj Act, 1994

(iv)as to the realisation of any tax or other sum due to a village panchayat under this Act or any other law or any rules or bye-laws whether by distraint and sale of movable property, by prosecution before a Magistrate or by, a suit or otherwise;