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 8] [Entire Act] State of Kerala - Subsection Section 8(3) in Travancore-Cochin Hindu Religious Institutions Act, 1950 (3)An appeal shall lie to the High Court against an order under sub-section (2) and such appeal shall be heard and disposed of by a Division Bench.
