Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 4] [Section 16] [Entire Act]

State of Kerala - Subsection

Section 16(3) in Kerala Land Conservancy Act, 1957

(3)Any person aggrieved by any decision or order of the collector under this Act (otherwise than on appeal or revision) may appeal to the Board of Revenue and the Board of Revenue may pass such order on the appeal as it thinks fit.