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 9] [Section 93] [Entire Act] State of Kerala - Subsection Section 93(5) in Kerala Panchayat Raj Act, 1994 (5)Every election petition shall be tried as expediously as possible and shall be disposed of within six months from the date on which the election petition is presented to the Court for trail.
