Section 38(5) in Kerala Real Estate (Regulation and Development) Act, 2015
(5)The appeal preferred under sub-section (1), shall be dealt with by it as expeditiously as possible and dispose it within a period of sixty days from the date of receipt of appeal:Provided that where any such appeal could not be disposed of within the said period of sixty days, the Appellate Tribunal shall record its reasons in writing for not disposing of the appeal within that period.
