Section 11 in Sree Pandaravaka Lands (Vesting and Enfranchisement) Act, 1971
11. Appeal.
(1)Any person aggrieved by an order of any officer appointed or authorised under section 10 may appeal to the District Collector, Trivandrum or any other officer empowered in this behalf by the Government, within sixty days from the date of the order.Explanation. - For the purpose of computing the said period of sixty days, the date of communication of a copy of the order to the appellant shall be deemed to be the date of the order.(2)A copy of every order against which an appeal lies under sub-section (1) shall be communicated in such manner as may be prescribed.
