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 565(2)] [Section 565] [Entire Act]

State of Kerala - Subsection

Section 565(2)(h) in Kerala Municipality Act, 1994

(h)[ the manner in which the advice of the officers of the Government, other officers or experts shall be sought by the Municipality for the purposes of this Act;] [Substituted by Act 14 of 1999, w.e.f. 24-3-1999.]