Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 92] [Entire Act]

State of Kerala - Subsection

Section 92(3) in Kerala Municipality Act, 1994

(3)[the Petition or reference under] [Substituted 'Every petition referred to' by Act 14 of 1999, w.e.f. 24-3-1999.] in sub-section (1J shall be disposed of in accordance with the procedure applicable under the Code of Civil Procedure, 1908 (Central Act 5 of 1908) when trying a suit.