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 22] [Section 10] [Entire Act] State of Kerala - Subsection Section 10(3A) in Kerala Panchayat Raj Act, 1994 (3A)[ Every order issued by the Delimitation Commission with regard to the delimitation of constituencies under this section shall be published in the Gazette and shall have the force of law.] [Inserted by Act No. 34 of 2014, dated 23.12.2014.]
