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 10] [Section 45B] [Entire Act] State of Kerala - Subsection Section 45B(4) in Kerala Stamp Act, 1959 (4)Any person aggrieved by an order of the Collector under sub-section (2) or subsection (3) may appeal to the District Court within whose jurisdiction the property transferred is situate.
