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 54] [Entire Act] State of Kerala - Subsection Section 54(2) in Kerala Town and Country Planning Act, 2016 (2)The Government shall prescribe the strength of the General Council which shall not be less than fifteen or more than thirty (excluding the Chairman).
