Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 192] [Entire Act]

State of Kerala - Subsection

Section 192(4) in Kerala Panchayat Raj Act, 1994

(4)The officer authorised by the Government shall submit a consolidated report containing the abstracts of the administration reports of the Village Panchayats, Block Panchayats and District Panchayats, to Government before the 31st of December every year.