Section 10(2) in Kerala Public Buildings (Eviction of Unauthorised Occupants) Act, 1968
(2)An appeal under sub-section (1) shall be preferred, -(a)in the case of an appeal from an order under section 5, within fifteen days from the date of publication of the order under sub-section (1) of that section ; and(b)in the case of an appeal from any order under section 8, within fifteen days from the date on which the order is communicated to the appellant;
