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 157] [Entire Act] State of Kerala - Subsection Section 157(8) in Kerala Panchayat Raj Act, 1994 (8)No debate on any motion under this section shall be adjourned except for reasons beyond human control.
