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 57(1)] [Section 57] [Entire Act] State of Kerala - Subsection Section 57(1)(c) in Kerala Municipality Act, 1994 (c)is likely to endanger human life, health safety, communal harmony or public peace, or is likely to lead to a riot or quarrel; or