Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 16] [Entire Act] State of Kerala - Subsection Section 16(3) in Kerala Survey and Boundaries Act 1961 (3)Any person deeming himself aggrieved by any order passed under subsection (1) may appeal to such authority as may be prescribed within two months of the date of service of such order.
