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 91(1)] [Section 91] [Entire Act] State of Kerala - Subsection Section 91(1)(n) in Kerala Municipality Act, 1994 (n)[ is responsible for the loss or wastage or misuse of money and properties of the Municipality or [Added by Act 14 of 1999,w.e.f 24-3-1999.]