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 153] [Entire Act] State of Kerala - Subsection Section 153(9) in Kerala Municipality Building Rules, 1999 (9)Any person aggrieved by the decision of the Registering Authority under sub rule (8) may appeal to Government within 30 days from the date of receipt of the decision.
