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 185(3)] [Section 185] [Entire Act] State of Kerala - Subsection Section 185(3)(a) in Kerala Municipality Act, 1994 (a)the petitioner shall be ordered to pay the costs of the respondents theretofore incurred or such portion thereof as the court may think fit;