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 4] [Section 271M(4)] [Section 271M] [Entire Act] State of Kerala - Subsection Section 271M(4)(d) in Kerala Panchayat Raj Act, 1994 (d)any complaint filed after the expiry of three years from the date on which the matter complain against have taken place: