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[Cites 0, Cited by 0] [Section 567] [Entire Act]

State of Kerala - Subsection

Section 567(13) in Kerala Municipality Act, 1994

(13)regulation of hotels, lodging houses, boarding houses, choultries, rest houses, restaurants, eating houses, cases, refreshment rooms, coffee houses, and any premises to which the public are admitted for repose or for consumption of food or drink;