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 380] [Entire Act] State of Kerala - Subsection Section 380(1) in Kerala Municipality Act, 1994 (1)The Secretary shall cause a number to be affixed to the side or outer door of any building or to some place at the entrance of the premises.
