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 218] [Entire Act] State of Kerala - Subsection Section 218(1) in Kerala Municipality Act, 1994 (1)A Municipality may enter into and perform all such contracts as it may consider necessary or expedient carrying into effect the provisions of this Act,
