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(3) in Kerala Panchayat Raj Act, 1994 (3)Government may give direction to make good any short fall in escrow accounts from the grants due to the District Panchayat by them.
