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 2] [Entire Act] State of Kerala - Subsection Section 2(s) in Kerala Town and Country Planning Act, 2016 (s)"metropolitan area" means an area notified by the Governor under clause (c) of Article 243P of the Constitution of India to be a Metropolitan Area;
