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 3] [Section 2] [Entire Act] State of Kerala - Subsection Section 2(21) in Kerala Municipality Act, 1994 (21)[ "Local Authority" or "Local Self Government Institution" means a Municipality constituted under Section 4 or a Panchayat constituted under the Kerala Panchayat Raj Act, 1994 (13 of 1994);] [Substituted by Act 14 of 1999, w.e.f. 24-3-1999.]
