Section 16 in Kerala Survey and Boundaries Act 1961
16. Imposing of charge and appeals.
(1)Every order of a Survey Officer or Collector or the subordinates of each officers imposing charges under sub-section (1) of section 15 shall be recorded in writing and a copy of the order shall be supplied to the parties in their application and on payment of such cost as may be prescribed.(2)The order of the Survey Officer , Collector or the subordinates of such officers shall be final, if no appeal is preferred and in the event of an appeal is preferred and in the event of an appeal being preferred, the decision of the appellate authority shall be final.(3)Any person deeming himself aggrieved by any order passed under subsection (1) may appeal to such authority as may be prescribed within two months of the date of service of such order.
