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 54] [Entire Act] State of Kerala - Subsection Section 54(8) in Kerala Municipality Act, 1994 (8)The Secretary shall forward the development plan, as recommended by the Metropolitan Planning Committee, to the Government for approval.
