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 1] [Entire Act] State of Kerala - Section Section 355 in Kerala Municipality Act, 1994 355. Watering of streets. - A Municipality shall, so far as it considers it necessary for public convenience, and so far as funds permit, cause the important public streets [to be watered] [Substituted by Act 14 of 1999, w.e.f. 24-3-1999.] as it thinks necessary.
