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 175] [Entire Act] State of Kerala - Subsection Section 175(2) in Kerala Panchayat Raj Act, 1994 (2)The village Panchayat shall prepare the development plan having regard to the plan proposals submitted to it by the Grama Sabhas.
