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 35A] [Entire Act] State of Kerala - Subsection Section 35A(b) in Kerala Panchayat Raj Act, 1994 (b)where a member of the Panchayat who is elected or nominated as a member of the Parliament or of the State Legislature on assuming such office]
