Legal Document View

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
[Cites 0, Cited by 4] [Section 215(2)] [Section 215] [Entire Act]

State of Kerala - Subsection

Section 215(2)(c) in Kerala Municipality Act, 1994

(c)In all cases except renewal of licence or rehabilitation of a licensee, licence shall be granted only by public auction or tender.