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 19] [Entire Act] State of Kerala - Subsection Section 19(7) in Kerala Real Estate (Regulation and Development) Act, 2015 (7)The allottee shall be liable to pay interest at the rate as may be prescribed, for any delay in payment towards any amount or charges to be paid under sub-section (6).
