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 152] [Entire Act] State of Kerala - Subsection Section 152(1) in The Kerala Panchayat Buildings Rules, 2011 (1)Existing trees shall be retained as far as possible and more number of trees shall be planted in the available space after development.
