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[Cites 0, Cited by 30] [Section 9] [Entire Act]

State of Kerala - Subsection

Section 9(6) in Kerala Conservation of Paddy Land and Wetland Act, 2008

(6)Any person aggrieved by the decision of the District Level Authorised Committee, may prefer an appeal before the Collector within thirty days from the receipt of the decision, in such manner as may be prescribed.