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[Cites 0, Cited by 0] [Section 113] [Entire Act]

State of Kerala - Subsection

Section 113(3) in Kerala Panchayat Raj Act, 1994

(3)Every appeal under this section shall be preferred within a period of thirty days from the date of the order of the court under section 100 or section 101:Provided that the Appellate Court may entertain an appeal after the expiry of the said period of thirty days, if it is satisfied that the appellant had sufficient cause for not preferring the appeal within such period.