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 566] [Entire Act] State of Kerala - Subsection Section 566(2) in Kerala Municipality Act, 1994 (2)No Schedule to this Act or any entry in such Schedule shall be omitted except by the authority of a law made by the State Legislature.Bye-Laws And Regulations
