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 37] [Entire Act] State of Kerala - Subsection Section 37(2) in Kerala Real Estate (Regulation and Development) Act, 2015 (2)Any person aggrieved by any direction or decision or order made by the Authority may prefer an appeal before the Appellate Tribunal.
