Legal Document View

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
[Cites 0, Cited by 0] [Section 3A(1)] [Section 3A] [Entire Act]

State of Kerala - Subsection

Section 3A(1)(b) in Kerala Panchayat Raj Act, 1994

(b)to formulate the proposals and fixing of priority of schemes and development programmes to be implemented in the area of Village Panchayat;