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 5] [Entire Act]

State of Kerala - Subsection

Section 5(b) in Kerala Government Land Assignment Act, 1960

(b)when any objection preferred is rejected and -
(i)the time for preferring an appeal from the order has elapsed and no appeal has been preferred; or
(ii)when an appeal has been preferred and the appeal is rejected by the appellate authority the land may subject to such rules as may be made by the Government m this behalf, be assigned by the prescribed authority.