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 4] [Entire Act] State of Kerala - Section Section 26 in Kerala Panchayat Raj Act, 1994 26. Fee for applications and appeals. - Every application under section 23 or section 24 and every appeal under section 25 shall be accompanied by the prescribed fee which shall, in no case, be refunded.
