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 2] [Entire Act] State of Kerala - Subsection Section 2(xiii) in Kerala Panchayat Raj Act, 1994 (xiii)'district panchayat area' means the rural areas within a district to be notified by the Government for the purpose of clause (c) of sub-section (1) of section 4.
