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 185] [Entire Act] State of Kerala - Subsection Section 185(1) in Kerala Municipality Act, 1994 (1)Where there are more petitioners than once, on application to withdraw an election petition shall be made except with the consent of all the petitioners.
