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 99A] [Entire Act] State of Kerala - Subsection Section 99A(2) in Kerala Land Reforms Act, 1963 (2)The appellate authority shall consist of a sole member who shall be a judicial officer not below the rank of a Subordinate Judge [or an officer not below the rank of a Deputy Collector.]
