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 1] [Section 176B] [Entire Act] State of Kerala - Subsection Section 176B(3) in Kerala Panchayat Raj Act, 1994 (3)Notwithstanding anything contained in sub-section (1) the Government may in consultation with the village panchayat arrange a lighting system on any public streets through an agency approved by the Government.
