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 11] [Entire Act] State of Kerala - Subsection Section 11(3) in Land Utilisation Order, 1967 (3)The Board of Revenue shall, after giving an opportunity to the appellant to be heard, dispose of the appeal as expeditiously as possible.
