Section 82 in Kerala Cooperative Societies Act, 1969
82. Appeals to Tribunal.
- [(1) Any person aggrieved by. -(a)an award of the Co-operative Arbitration Court under sub-section (1) of section 70; or[***](d)any decision under sub-section (6) of section70 of the person invested with powers in that behalf by the Government; or(e)any award of the arbitrator under sub-section (6) of section 70, may, within sixty days from the date of such decision or award, as the case may be, appeal to the Tribunal and the Tribunal may pass such orders on the appeal, as it may deem fit.](2)An order passed by the Tribunal under sub-section (1) shall be final.
