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 0] [Section 39] [Entire Act]

State of Kerala - Subsection

Section 39(4) in Kerala Irrigation and Water Conservation Act, 2003

(4)An appeal shall lie against any order of Irrigation Officer under sub-section (3) before the Collector within thirty days from the date of receipt of the order by the owner and the Collector shall decide the appeal within thirty days from the date of receipt of that appeal and his decision thereon shall be final.