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 2] [Entire Act] State of Kerala - Subsection Section 2(2) in Kerala Municipality Building Rules, 1999 (2)Words and expressions used but not defined in these rules but defined in the Kerala Municipality Act, 1994 (Act 20 of 1994) shall have the same meaning assigned to them in that Act.
