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 172] [Entire Act] State of Kerala - Subsection Section 172(3) in Kerala Panchayat Raj Act, 1994 (3)The Government and the district panchayat shall, subject o availability of resources, provide necessary financial, technical and other assistance to the block panchayats to enable them to discharge their functions.
