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 222] [Entire Act] State of Kerala - Subsection Section 222(7) in Kerala Municipality Act, 1994 (7)The Government may, either suo motu or on application call for the records relating to any order passed under sub-section (6) review such order and may pass such order in respect of the same as they deem fit:
