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 239] [Entire Act] State of Kerala - Subsection Section 239(2) in Kerala Panchayat Raj Act, 1994 (2)A Panchayat shall have power to do all acts necessary for and incidental to, carrying out the functions entrusted or delegated to it.
