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 444] [Entire Act] State of Kerala - Subsection Section 444(2) in Kerala Municipality Act, 1994 (2)The Secretary may, by order an subject to such restrictions and regulations as he thinks fit, grant or refuse to grant such licence.
