Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Kerala - Subsection

Section 4(8) in Kerala Highway (control of access and restriction on use of land) Rules, 2000

(8)If the appellate authority rejects the appeal, the applicant may prefer a revision before the Government, within thirty days from the date of receipt of the order from the appellate authority.