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] [Entire Act] State of Kerala - Section Section 151 in Kerala Municipality Building Rules, 1999 151. Qualification for registration. - No person shall be eligible for registration in the category in column (1) unless he possesses the qualification as in column (2) of Appendix-L.
