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 289] [Entire Act] State of Kerala - Subsection Section 289(2) in Kerala Municipality Act, 1994 (2)[ Unless the council has passed the budget before 1st April, from that date onwards, no amount shall be expended from the Municipal Fund.] [Added sub-section (2) by Act 14 of 1999, w.e.f. 24-3-1999.]
