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 1] [Section 161] [Entire Act] State of Kerala - Subsection Section 161(2) in Kerala Panchayat Raj Act, 1994 (2)Every meeting of a Panchayat shall be presided over by its President or, in his absence, but its Vice-President or, in the absence of both, by a member chosen by the members present at the meeting to preside over the occasion.
