Legal Document View

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
[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Kerala - Subsection

Section 2(1)(cc) in The Kerala Panchayat Buildings Rules, 2011

(cc)'road' means any highway, street, lane, pathway, alley, passageway, carriage way, footway or bridge whether a thorough fare or not, over which the public have a right of passage or access uninterruptedly for a specified period; whether existing or proposed in any scheme [town Planning] [Inserted by Notification No. S.R.O. No. 26/2014, dated 10.1.2014 (w.e.f. 14.2.2011).];