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(3) in Kerala Land Reforms Act, 1963 (3)Each appellate authority shall have jurisdiction over such areas [or in such class of cases] [Inserted by Act No. 17 of 1972.] as the Government may, by notification in the Gazette, from time to time determine.]
