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 186] [Entire Act] State of Kerala - Subsection Section 186(11) in Kerala Panchayat Raj Act, 1994 (11)Governor shall cause to be laid before the Assembly each recommendation submitted by the Commission under sub-section (10) along with explanatory memorandum regarding the steps taken on it.
