Section 16(1) in Kerala Land Conservancy Act, 1957
(1)Any person aggrieved by any decision or order under this Act of any officer authorised under section 15 may appeal,-(a)where such officer is the Revenue Divisional Officer to the Collector: Provided that no such appeal shall lie in any case where the order is passed by the Revenue Divisional Officer on appeal under clause (b); and(b)In all other cases, to the Revenue Divisional Officer, and the Collector or the Revenue Divisional Officer, as the case may be may pass such order on the appeal as he thinks fit.
