Section 11(2) in Kerala Industrial Single Window Clearance Boards & Industrial Township Area Development Act, 1999
(2)The State Board may, if it is considered necessary call for additional details and on production of such details and after giving an opportunity of being heard to the aggrieved person and the authority concerned, shall dispose of such appeal within a period of thirty days from the date of filing the appeal. The decision of the State Board on such appeal shall be final.
