Section 32(2) in Kerala Real Estate (Regulation and Development) Act, 2015
(2)The application for adjudging compensation under sub-section (1) shall be dealt with by the Authority as expeditiously as possible and dispose of the same within a period of ninety days from the date of receipt of such application:Provided that where any such application could not be disposed of within the said period of ninety days, the Authority shall record its reasons in writing for not disposing of the application within that period.
