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 99A] [Entire Act] State of Kerala - Subsection Section 99A(1) in Kerala Land Reforms Act, 1963 (1)The Government may, by notification in the Gazette, constitute as many appellate authorities as may be necessary for the purposes of this Act.
