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 271R] [Entire Act] State of Kerala - Subsection Section 271R(v) in Kerala Panchayat Raj Act, 1994 (v)Procedure to be followed during the inquiry, which as far as possible be summary proceedings;
