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 103A(2)] [Section 103A] [Entire Act] State of Kerala - Subsection Section 103A(2)(i) in Kerala Land Reforms Act, 1963 (i)any final order passed in an appeal against the order of the Land Tribunal; or