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 13] [Entire Act] State of Kerala - Section Section 82 in Kerala Panchayat Raj Act, 1994 82. Date of election of candidate. - For the purpose of this Act, the date on which a candidate is declared by the returning officer under the provisions of section 69, or section 80, to be elected to a panchayat shall be the date of election of that candidate.
