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 273] [Entire Act] State of Kerala - Subsection Section 273(1) in Kerala Panchayat Raj Act, 1994 (1)Panchayat shall have power to farm out the collection of any fees due to it under this Act or any rules or byelaw made there under for any period not exceeding three years at a time on such conditions as it thinks fit.
