Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 5] [Section 69] [Entire Act]

State of Kerala - Subsection

Section 69(2A) in Kerala Municipality Act, 1994

(2A)[ Every order issued by the Delimitation Commission with regard to the division of wards and the determination of their boundaries under this section shall be published in the Gazette and it shall have the force of law.] [Inserted by Kerala Act No. 25 of 2013, dated 6.5.2013.]