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 5] [Section 149] [Entire Act] State of Kerala - Subsection Section 149(3) in Kerala Panchayat Raj Act, 1994 (3)A casual vacancy in the office of a member of panchayat at any level shall be filled by the State Election Commission, within six months after the occurrence of the vacancy, through a bye-election.
