Section 75(1) in Kerala Land Reforms (Tenancy) Rules, 1970
(1)Any person aggrieved by the registration of, or refusal to register, a Kudikidappukaran may, within ninety days from the date of pronouncement of the order of the local authority under sub-rule (7) of Rule 74, present a petition of appeal in writing to the Revenue Divisional Officer or to the Tahsildar, as the case may be. setting forth briefly the grounds for such appeal.
