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 159(1)] [Section 159] [Entire Act]

State of Kerala - Subsection

Section 159(1)(c) in Kerala Municipality Building Rules, 1999

(c)is carried on or completed in contravention of any lawful order or in breach of any provision contained in the Act or these rules, or bye law made there under or any direction or requisition lawfully given or made; or