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 22(2)] [Section 22] [Entire Act] State of Kerala - Subsection Section 22(2)(b) in Kerala Panchayat Raj Act, 1994 (b)shall be revised in any year in the prescribed manner by reference to the qualifying date if such revision has been directed by the State Election Commission: