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 46(2)] [Section 46] [Entire Act] State of Kerala - Subsection Section 46(2)(i) in Kerala Municipality Act, 1994 (i)to get information regarding the services to be rendered and the activities proposed to be carried by the officers concerned during the next three months;