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 286(2)] [Section 286] [Entire Act] State of Kerala - Subsection Section 286(2)(a) in Kerala Municipality Act, 1994 (a)provide for the payment, as they fall due, of all instalments of principal and interest for which the Municipality may be liable on account of loans; and