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 2] [Entire Act] State of Kerala - Subsection Section 2(xvi) in Kerala Panchayat Raj Act, 1994 (xvi)'electoral right' means the right of a person to stand or not to stand as or to withdraw or not to withdraw from being, a candidate or to vote at an election;
