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 1] [Section 221] [Entire Act] State of Kerala - Subsection Section 221(3) in Kerala Panchayat Raj Act, 1994 (3)[ Places used as a public markets shall be properly maintained by the village panchayat and no part thereof shall be used for any purpose other than those related to the functioning of the market.] [Inserted by Act 13 of 1999.]
