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 204(1)] [Section 204] [Entire Act] State of Kerala - Subsection Section 204(1)(b) in Kerala Panchayat Raj Act, 1994 (b)resides in such panchayat area for not less than sixty days in the aggregate and is in receipt of any income from investments.