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 3] [Entire Act] State of Kerala - Subsection Section 3(7) in Kerala Panchayat Raj Act, 1994 (7)The village panchayats, the block panchayats and the district panchayats shall give due consideration to the recommendations and suggestions, if any, of the Grama Sabha.[***] [Omitted by Act 13 of 1999.]
