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 179] [Entire Act] State of Kerala - Subsection Section 179(7) in Kerala Panchayat Raj Act, 1994 (7)An appeal under sub-section (6) shall be in such form and shall be presented within such time and in such manner, as may be prescribed.
