Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Kerala - Subsection

Section 22(4) in Kerala Highway Protection Act, 1999

(4)Any person aggrieved by an order under sub-section (3) may prefer an appeal within seven days of the date of receipt of such order to the appellate authority whose decision in the matter shall be final.