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 2] [Section 9] [Entire Act] State of Kerala - Subsection Section 9(1) in Kerala Panchayat Raj Act, 1994 (1)Every district panchayat shall consist of,-(a)elected members equal to the number of seats notified under sub-section (1) of section 6; and(b)the presidents of the block panchayats in the district;(c)[ *** [Omitted by Act 7 of 1995.](d)***]
