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 154] [Entire Act]

State of Kerala - Subsection

Section 154(1) in Kerala Panchayat Raj Act, 1994

(1)On the election of a new President or Vice-President, it shall be the duty of the retiring President or, as the case may be, Vice-President to hand over to him the charge of the respective office, and delver to him the record and property belonging to the Panchayat concerned and in the latter's custody.