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 276] [Entire Act] State of Kerala - Subsection Section 276(3) in Kerala Panchayat Raj Act, 1994 (3)An appeal filed under sub-section (1) shall be disposed of by the Panchayat or the standing committee in the manner as it may deem fit within sixty days of its receipt.
