Section 21 in Kerala Conservation of Paddy Land and Wetland Act, 2008
21. Appeal against confiscation.
- Any person aggrieved by an order of confiscation under section 20 may within thirty days from the date of communication to him of such order, appeal to the District Court having jurisdiction over the area in which the articles were seized and the District Judge shall, after giving the parties a reasonable opportunity of being heard issue such order either confirming, amending or annulling the order appealed against.
