Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 134(5)] [Section 134] [Entire Act]

State of Kerala - Subsection

Section 134(5)(a) in Kerala Panchayat Raj Act, 1994

(a)'premises' means, any land, building or part of a building and includes a hut, shed or other structure or any part thereof;