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[Cites 0, Cited by 0] [Section 190] [Entire Act]

State of Kerala - Subsection

Section 190(1) in Kerala Municipality Act, 1994

(1)Subject to the provisions of this Act and of the rules, if any made there under the District Court may dispose of the appeal in accordance with the procedure laid down in the Code of Civil Procedure, 1908 (Central Act 5 of 1908) for the hearing of appeals and the decision of the District Court in the appeal shall be final.