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 68A] [Entire Act] State of Kerala - Subsection Section 68A(3) in Kerala District Administration Act, 1979 (3)A Panchayat shall not after the at which the tax is levied in pursuance of an order under sub-section (1) or abolish such tax except With the previous sanction of the Government."
