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 2] [Section 249] [Entire Act] State of Kerala - Subsection Section 249(2) in Kerala Panchayat Raj Act, 1994 (2)The notice referred to in sub-section (1), when it is intended for a Panchayat shall be addressed to the Secretary.
