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] [Section 21] [Entire Act] State of Kerala - Subsection Section 21(7) in Kerala Land Assignment Rules, 1964 (7)No decision or order interfering with the original order, shall be made in appeal, without giving the party or parties interested thereon a reasonably opportunity to be heard.
