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 222] [Entire Act] State of Kerala - Subsection Section 222(5) in Kerala Municipality Act, 1994 (5)An appeal under sub-section (4) shall be in such form and shall be filed within such time and manner as may be prescribed.
