Section 21(7) in Kerala Highway Protection Act, 1999
(7)Any person aggrieved by an order of the highway authority under subsection (2) or sub-section (4) may, within thirty clays from the date of receipt of such order, prefer an appeal to the appellate authority and the appellate authority shall take a decision thereon and communicate the same to the appellant in writing within one month of the date of receipt of the appeal.
