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 6] [Section 215] [Entire Act] State of Kerala - Subsection Section 215(13) in Kerala Panchayat Raj Act, 1994 (13)From the decision of the district court under sub-section (11) an appeal shall lie to the High Court.
