Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Kerala - Section

Section 211 in Kerala Municipality Act, 1994

211. Inventory of municipal property.

(1)The Secretary shall maintain an inventory of all immovable property owned by the Municipality or to which the Municipality has a reversionary right.
(2)A copy of the said inventory shall be deposited with the Government and all changes shall be forthwith communicated to them.