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State of Kerala - Section

Section 524 in Kerala Municipality Act, 1994

524. Notice of prohibition or setting apart of places.

- Where the Municipality has set apart any place for any purpose authorised by this Act or has prohibited the doing of anything in any place, the Secretary shall, forthwith, cause to be put up a notice in English and in the language of the locality at or near such place and such notice shall specify the purpose for which such place has been set apart or the act prohibited in such place.