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 76B] [Entire Act] State of Kerala - Subsection Section 76B(4) in The Kerala Panchayat Buildings Rules, 2011 (4)The meeting shall be presided over by the Chairperson or in his absence by a member to be authorised by him.
