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[Cites 0, Cited by 3] [Section 16(1)] [Section 16] [Entire Act]

State of Kerala - Subsection

Section 16(1)(a) in Kerala Land Conservancy Act, 1957

(a)where such officer is the Revenue Divisional Officer to the Collector: Provided that no such appeal shall lie in any case where the order is passed by the Revenue Divisional Officer on appeal under clause (b); and