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 10] [Entire Act] State of Kerala - Subsection Section 10(4) in Kerala Public Buildings (Eviction of Unauthorised Occupants) Act, 1968 (4)Every appeal under this section shall be disposed of by the District Collector as expeditiously as possible.
