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 138] [Entire Act] State of Kerala - Subsection Section 138(2) in The Kerala Panchayat Buildings Rules, 2011 (2)Notwithstanding anything contained in sub-rule (1), Secretary may also take prosecution proceedings against the owner.
