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] [Entire Act] State of Kerala - Section Section 421 in Kerala Municipality Act, 1994 421. Public wells, etc., open to all. - All wells, tanks and reservoirs maintained by a Municipality shall be open to use and enjoyment by all members of the public.
