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 197] [Entire Act] State of Kerala - Subsection Section 197(2) in Kerala Panchayat Raj Act, 1994 (2)The District Panchayats may issue Revenue Bonds and the net proceeds received from facilities and services created utilising such bond may be offered as security for such bonds.
