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 10] [Entire Act] State of Kerala - Subsection Section 10(7) in Kerala Buildings Tax Act, 1961 (7)The orders passed by the appellate authority shall, subject to the provisions of section 12, be final and shall not be liable to be questioned in a court of law.
