21. Appeal to lie to Revenue Divisional Officer etc.
- [(1) An appeal shall lie to the Revenue Divisional Officer against an order passed by the Tahsildar or any other Officer not above the rank of a Tahsildar authorised by the Government under rule 23A, to the District Collector against an order passed by the Revenue Divisional Officer or an Officer of the rank of Revenue Divisional Officer authorised by the Government under the said rule 23A, and to the Board of Rev-enue against an order passed by the District Collector;] [Substituted by S.R.O. No. 548/80 dated 02/06/1980, published in K.G. No. 25 dated 17/06/1980](2)There shall be no second appeal.(3)Appeals shall be presented within thirty days from the date of receipt of the order by the aggrieved party.(4)The appellate authority may, in his or its discretion, admit an appeal, not submitted within time, if sufficient grounds exist for condoning the delay.(5)No appeal shall be admitted unless it is duly stamped and is accompanied by the original decision or order appealed against or a certified copy thereof.(6)The appellate authority may confirm, vary or cancel the decision or order appealed against.(7)No decision or order interfering with the original order, shall be made in appeal, without giving the party or parties interested thereon a reasonably opportunity to be heard.(8)The Board of Revenue shall be competent to revise, cancel or alter, on its own motion or otherwise any division made or order passed by the Tahsildar, [an Officer authorised by the Government under rule 23A] [Inserted by S.R.O. No. 548/80 dated 02/06/1980, published in K.G. No. 25 dated 17/06/1980], Revenue Divisional Officer or District Collector, under these rules:Provided that no proceedings in his behalf shall be initiated by the Board after the expiry of two years from the date of such decision or order, and no such decision or order shall be set aside or modified by it without giving the party affected thereby, a reasonable opportunity to be heard.(9)[ The Government may at any time revise, cancel or alter on their own motion or otherwise any decision made or order passed by the Tahsildar, [an officer authorised by the Government under rule 23A] [Inserted by G.O. (P) 687/67/Rd. published in Kerala Gazette Extraordinary No. 244 dated 30-12-1967.], Revenue Divisional Officer, District Collector or the Board of Revenue under these rules:Provided that no such decision or order shall be revised, cancelled or altered under this sub-rule without giving the party affected thereby a reasonable opportunity of being heard.]Registers and Accounts to be Maintained
