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 22] [Section 2] [Entire Act] State of Kerala - Subsection Section 2(h) in Kerala Lok Ayukta Act, 1999 (h)"grievance" means a claim by a person that he sustained injustice or undue hardship in consequence of mal-administration;
