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 379] [Entire Act] State of Kerala - Subsection Section 379(3) in Kerala Municipality Act, 1994 (3)No person shall, without lawful authority, destroy, pull down or deface any such name or put up any name different from that put up by order of the Secretary.Numbers of Buildings
