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 2] [Section 2] [Entire Act] State of Kerala - Subsection Section 2(iii) in Kerala Panchayat Raj Act, 1994 (iii)'building' includes a house, out-house, stable latrine, shed, hut and any other structure, whether of masonry, bricks, wood, mud, metal or any other material whatsoever:
