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] [Entire Act] State of Kerala - Section Section 14 in Land Utilisation Order, 1967 14. Revision. - The State Government shall have the power to call for the records of the acts and proceedings of the Collector or the Board of Revenue in any case under this Order and pass such orders thereon as they think fit.
