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 161] [Entire Act] State of Kerala - Subsection Section 161(4) in Kerala Panchayat Raj Act, 1994 (4)Save as provided in this Act, the time and place of a meeting of a Panchayat, the quorum of such meeting, the procedure of calling such meeting and the procedure at such meeting shall be such as may be prescribed.
