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 1] [Section 11] [Entire Act] State of Kerala - Subsection Section 11(8) in Kerala Building Tax Act, 1975 (8)The orders passed by the appellate authority shall, subject to the provisions of sections 13 and 14, be final and shall not be liable to be questioned in a court of law.
