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] [Entire Act] State of Kerala - Section Section 478 in Kerala Municipality Act, 1994 478. Preventing inspection by Secretary. - No person shall, in any manner whatsoever, prevent the Secretary or any person authorised by him from exercising the powers under section 477.
