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] [Section 95] [Entire Act] State of Kerala - Subsection Section 95(2) in Kerala Town and Country Planning Act, 2016 (2)No such member shall be removed under clauses (d), (e) and (f) of sub-section (1) unless he has been given a reasonable opportunity of being heard in the matter.
