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 2] [Section 166] [Entire Act] State of Kerala - Subsection Section 166(4) in Kerala Panchayat Raj Act, 1994 (4)The Government, the district panchayat and the block panchayat shall subject to availability of resources provide necessary financial, technical and other assistance to the village panchayats to enable them to discharge their functions.
