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 562] [Entire Act] State of Kerala - Subsection Section 562(2) in Kerala Municipality Act, 1994 (2)Where any question arises as to whether any such reference relates to the executive functions of the Chairman or not, the decision of the Government shall be final.
