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 147] [Entire Act] State of Kerala - Subsection Section 147(c) in Kerala Panchayat Raj Act, 1994 (c)to entertain any question on the legality of any action taken or of any decision given by the returning officer or by any other persons appointed under this Act in connection with an election.
