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 1] [Section 72MM] [Entire Act] State of Kerala - Subsection Section 72MM(8) in Kerala Land Reforms Act, 1963 (8)An appeal shall lie from any order passed by the Land Tribunal under Sub-section (7) as if such order were an order under Section 72F.]
