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 321] [Entire Act] State of Kerala - Subsection Section 321(1) in Kerala Municipality Act, 1994 (1)The Secretary may issue licence, [for the period as fixed by the Council] [Substituted for the words by Act 14 of 1999, w.e.f. 24-3-1999.], for providing and maintaining latrines for public use.
