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 222] [Entire Act] State of Kerala - Subsection Section 222(2) in Kerala Municipality Act, 1994 (2)Subject to such rules as may be made the power to sanction leave to the officers and employees of the Municipality shall be vested in the Secretary.
