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 17] [Entire Act] State of Kerala - Subsection Section 17(b) in Kerala Survey and Boundaries Act 1961 (b)When he becomes aware that any such mark has been destroyed, injured, removed or altered, to report the fact such authority as may be prescribed.
