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 12] [Entire Act] State of Kerala - Subsection Section 12(3) in Sree Pandaravaka Lands (Vesting and Enfranchisement) Act, 1971 (3)In the case of an application under sub-section (1) by any person aggrieved, the application shall be made within two years from the date of the order in question.
