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 1] [Section 167] [Entire Act] State of Kerala - Subsection Section 167(2) in Kerala Municipality Act, 1994 (2)Any schedule or annexure to the petition shall also be signed by the petitioner and verified in the same manner as the petition.
