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 2] [Section 149] [Entire Act] State of Kerala - Subsection Section 149(1) in Kerala Panchayat Raj Act, 1994 (1)the term of office of members of a village panchayat, a block panchayat or a district panchayat shall be five years from the date fixed for convening the first meeting of that panchayat.
