Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Kerala - Section

Section 262 in Kerala Panchayat Raj Act, 1994

262. Prohibition of removal or obliteration of notice.

- Any person who without authority in that behalf, removes, destroys, deface or otherwise on literates any notice exhibited or any sign or mark erected by, or under the orders, of a Panchayat or its Secretary, shall be punishable with fine which may extend to two hundred rupees.