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 1] [Section 166] [Entire Act] State of Kerala - Subsection Section 166(8) in Kerala Panchayat Raj Act, 1994 (8)The village panchayat shall not have any power to sell, transfer, alienate or pledge the properties transferred to it.] [Added by Act 13 of 1999.]
