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 1] [Section 20] [Entire Act] State of Kerala - Subsection Section 20(b) in Kerala Panchayat Raj Act, 1994 (b)is ordinarily resident in a constituency, shall be entitled to be registered in the electoral roll for that constituency.
