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 7] [Section 393(1)] [Section 393] [Entire Act] State of Kerala - Subsection Section 393(1)(vii) in Kerala Municipality Act, 1994 (vii)that the land is under acquisition proceedings.