Section 75 in Kerala Land Reforms (Tenancy) Rules, 1970
75. Appeal against registration or refusal.
(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.(2)Where, for the purposes of appeal, record of the proceeding is called for, the record shall be forwarded by the local authority: and where the appeal relates to a case of registration, the local authority shall also forward a true copy of the relevant entries in the register.(3)Where the Revenue Divisional Officer or the Tahsildar, as the case may be, hearing the appeal, is of opinion that any entry or entries in the register should be modified, or, in a case where the appeal is against refusal of registration, that the appellant is entitled to registration, the Revenue Divisional Officer or the Tahsildar shall where he is not remanding the case, specify in his order the modifications to be made, or as the case may be, the entries to be made in the register.(4)The Revenue Divisional Officer or the Tahsildar as the case may be shall Communicate a Copy of the Order Passed in the Appeal to the Local Authority Concerned.
