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 37] [Entire Act] State of Kerala - Subsection Section 37(4) in Kerala Municipality Act, 1994 (4)[The Local Self Government Institutions concerned may, with their mutual agreement] [Substituted by Act 14 of 1999, w.c.f. 24-3-1999.], vary or revoke regulations made under sub-section(3).
