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 199] [Entire Act] State of Kerala - Subsection Section 199(3) in Kerala Panchayat Raj Act, 1994 (3)[ No surcharge under sub-section (1) shall be directed to be levied unless prior sanction of concerned panchayat is obtained for the implementation of such scheme, project or work.] [Added by Act 13 of 1992.]
