Section 151 in The Kerala Panchayat Buildings Rules, 2011
151. Appeal.
(1)Any person aggrieved by an order passed by the Secretary may submit an appeal to the Tribunal for Local Self Government Institutions constituted under section 271 S of the Kerala Panchayat Raj Act, 1994.(2)Without prejudice to the provisions contained in the Act, an appeal may be filed against any order.-(i)approving or disapproving building site;(ii)granting or refusing permit to execute work;(iii)confirming, modifying or cancelling the notice requiring alteration of work;(iv)confirming the provisional order requiring demolition of building or part thereof or filling up of well;(v)regularizing construction or reconstruction or alteration of building or digging of well or rejecting such regularisation; and(vi)stopping erection of building or execution of work;(vii)passed or action taken by the Secretary under these rules;(viii)passed by the Chief Town Planner or District Town Planner.
