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 1] [Section 2] [Entire Act] State of Kerala - Subsection Section 2(x) in Kerala Water Supply and Sewerage Act, 1986 (x)" fire hydrant" means hydrant fixed on the water main other than the trunk main for affording supply of water for extinguishing any fire ;
