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 280] [Entire Act] State of Kerala - Subsection Section 280(2) in Kerala Panchayat Raj Act, 1994 (2)Every order made under this section shall be laid before the Legislative Assembly, within fourteen days after it is made, if the Assembly is in session or if the Assembly is not in session it shall be laid at its next session.
