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 2] [Section 12] [Entire Act] State of Kerala - Subsection Section 12(3) in Kerala Survey and Boundaries Act 1961 (3)No appeal shall be admitted under sub-section (2) after the issue of the notification specified in section 13.
