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 31] [Entire Act] State of Kerala - Subsection Section 31(4) in The Kerala Buildings (Lease and Rent control) Act, 1965 (4)The power to make rules under this section shall be subject to the condition of the rules being made after previous publication.
