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 162] [Entire Act] State of Kerala - Subsection Section 162(9) in Kerala Panchayat Raj Act, 1994 (9)Except as otherwise provided in this Act, the term of the Chairman of a Standing Committee or its member shall co-exists with the terms of that Panchayat.
