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 32(4)] [Section 32] [Entire Act] State of Kerala - Subsection Section 32(4)(a) in Kerala Real Estate (Regulation and Development) Act, 2015 (a)the amount of disproportionate gain or unfair advantage, wherever quantifiable, made as a result of the default;