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 240] [Entire Act] State of Kerala - Subsection Section 240(1) in Kerala Panchayat Raj Act, 1994 (1)All notices and permissions given issued or granted as the case may be, under the provisions of this Act shall be in writing and be signed by the Secretary of the Panchayat concerned.
