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 372] [Entire Act] State of Kerala - Subsection Section 372(a) in Kerala Municipality Act, 1994 (a)Any wall, fence, rail, step, booth, or other strueture or fixture which is erected or set up in contravention of the provisions of section 369;
