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] [Entire Act]

State of Kerala - Section

Section 8 in Kerala Escheats and Forfeitures Act, 1964

8. Effect of decision.

- The decision of the Collector shall not be given effect to until the time for the institution of a suit under section 11 is over or until the suit, if any, instituted is finally disposed of.