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 402(1)] [Section 402] [Entire Act]

State of Kerala - Subsection

Section 402(1)(ii) in Kerala Municipality Act, 1994

(ii)that the application for permission does not contain the particulars or are not prepared in the manner required by any rule or bye-law made under this Act;