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 172] [Entire Act] State of Kerala - Subsection Section 172(1) in Kerala Panchayat Raj Act, 1994 (1)[***] [Omitted by Act 13 of 1999.] It shall be the duty of the block panchayat to meet the requirements of the block panchayat area in respect of the matters enumerated in the Fourth Schedule.
