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 349] [Entire Act] State of Kerala - Subsection Section 349(5) in Kerala Municipality Act, 1994 (5)The Municipality may require any person to whom any land or building is transferred under sub-section(4) to comply with the condition, if any, comprised in the deed of conveyance in respect of the said transfer.
