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 4] [Section 3] [Entire Act] State of Kerala - Subsection Section 3(3) in Kerala Building Tax Act, 1975 (3)A decision of the Government under sub-section (2) shall be final and shall not be called in question in any court of law.
