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 157] [Entire Act] State of Kerala - Subsection Section 157(2) in Kerala Municipality Act, 1994 (2)No suit or other legal proceedings, shall lie against such person for damages in respect of any such act or omission as aforesaid.
