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 295] [Entire Act] State of Kerala - Subsection Section 295(7) in Kerala Municipality Act, 1994 (7)The Municipality shall forthwith remedy any defect or irregularity pointed out by the auditors and report the action taken to Government within three months.
