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 157] [Entire Act] State of Kerala - Subsection Section 157(1) in Kerala Panchayat Raj Act, 1994 (1)Subject to the provisions of this section, a motion expressing want of confidence in the President or the Vice-President or [***] [Omitted by Act 13 of 1999.]of a Panchayat may be moved in accordance with the procedure aid down herein.
