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 176B] [Entire Act] State of Kerala - Subsection Section 176B(1) in Kerala Panchayat Raj Act, 1994 (1)A village panchayat shall cause all public streets in its area to be lighted and for that purpose shall provide such lamps and works as may be necessary.
