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 162A] [Entire Act] State of Kerala - Subsection Section 162A(3) in Kerala Panchayat Raj Act, 1994 (3)Every resolution passed by the standing committee shall be placed before the panchayat in its next meeting and the panchayat shall have power to modify such resolution if considered necessary.
