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 2] [Entire Act] State of Kerala - Section Section 48 in Kerala Chitties Act, 1975 48. Powers of court on hearing the petition. - On hearing the petition, the court may dismiss it with or without costs, or adjourn the hearing conditionally or unconditionally or make an interim order or any other order that it deems fit.
