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 1] [Section 295] [Entire Act] State of Kerala - Subsection Section 295(13) in Kerala Municipality Act, 1994 (13)From the decision of the District Court under sub-section(10) an appeal shall lie to the High Court.
