Legal Document View

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
[Cites 0, Cited by 0] [Section 511(1)] [Section 511] [Entire Act]

State of Kerala - Subsection

Section 511(1)(c) in Kerala Municipality Act, 1994

(c)fails to comply with any direction lawfully given to him or any requisition lawfully made upon him under or in pursuance of the provisions of any of the said sections or rules, shall, on conviction, be punished with fine which may extend to the amount specified against each item [in column (4) of the Fourth Schedule] [Substituted by Act 14 of 1999, w.e.f. 24-3-1999.]: