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 235] [Entire Act] State of Kerala - Subsection Section 235(2) in Kerala Panchayat Raj Act, 1994 (2)No person shall without any legal authority, destroy, remove or wipe out any such number affixed on any building in any such area.
