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 180] [Entire Act] State of Kerala - Subsection Section 180(10) in Kerala Panchayat Raj Act, 1994 (10)An appeal against may order of the Panchayat imposing any minor penalty shall be to the authority entrusted by the Government in this behalf (hereinafter referred to as the "authority").
