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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Kerala - Subsection

Section 5(5) in Kerala Prevention of Eviction Act, 1966

(5)Any person aggrieved by an order of the Revenue Divisional Officer under sub-section (3) may, within a period of thirty days from the date of service of the order, prefer an appeal lo the Collector of the district and the decision of the Collector on such appeal shall be final.