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 517B] [Entire Act] State of Kerala - Subsection Section 517B(1) in Kerala Municipality Act, 1994 (1)Every Person bonafide requiring any information shall have the right to Such information from the Municipality in accordance with the procedure prescribed.
