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 155] [Entire Act] State of Kerala - Subsection Section 155(2) in Kerala Municipality Building Rules, 1999 (2)The Municipality may insist any particular architectural or aesthetic form of construction on any street or area if so advised by the Commission
