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 3] [Section 8] [Entire Act] State of Kerala - Subsection Section 8(2) in Kerala Panchayat Raj Act, 1994 (2)All the seats in a Block Panchayat notified under sub-section (1) of section 6 shall be filled by persons chosen by direct election in accordance with the provisions of this Act.
