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 153] [Entire Act] State of Kerala - Subsection Section 153(11) in Kerala Municipality Building Rules, 1999 (11)Government shall dispose of the appeal within 60 days, after hearing the appellant in person or by authorized representative.
