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 534] [Entire Act] State of Kerala - Subsection Section 534(4) in Kerala Municipality Act, 1994 (4)The provisions of sub-section (2) shall not affect any contract between the owner and the occupier respecting the payment of any such expenses.
