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 156(5)] [Section 156] [Entire Act] State of Kerala - Subsection Section 156(5)(b) in Kerala Panchayat Raj Act, 1994 (b)he shall report the action taken under this sub-section and the reason thereof to the Panchayat at its net meeting and obtain its approval therefore.