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 94] [Entire Act] State of Kerala - Subsection Section 94(1) in Kerala Land Reforms (Tenancy) Rules, 1970 (1)Any appeal from the orders of the Land Tribunal shall be filed within sixty days from the date of the order appealed against.
