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 215] [Entire Act] State of Kerala - Subsection Section 215(16) in Kerala Panchayat Raj Act, 1994 (16)On receipt of the report referred to in sub-section (15), the Officer shall forthwith consolidate the report and submit it to the Government.
