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 2] [Entire Act] State of Kerala - Subsection Section 2(a) in Munnar Special Tribunal Act, 2010 (a)'Authority' means the authorities which have been constituted by the Government to decide the disputes in Munnar area and includes any Officer of the Government before whom disputes relating to Munnar area arc pending;
