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 38] [Entire Act] State of Kerala - Subsection Section 38(1) in Kerala Real Estate (Regulation and Development) Act, 2015 (1)The Government or the competent authority or any person aggrieved by any direction or order or decision of the. Authority may prefer an appeal to the Appellate Tribunal.
