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 8A(3)] [Section 8A] [Entire Act] State of Kerala - Subsection Section 8A(3)(b) in Kerala Private Forests (Vesting and Assignment) Act, 1971 (b)set aside such decision and demand the case to the Tribunal for decision after such further inquiry as may be directed; or