Section 89 in Kerala Survey and Boundaries Rules, 1964
89. Appellate authorities.
- The copies of the notice or order served under rule 87 shall be returned and appeals if any against such decision or order shall be disposed of by the following authorities:-(i)Where the decision or order as the case may be, is of the Town surveyors, Taluk surveyors or Revenue Inspectors, by the Tahsildar of the Taluk.(ii)Where the decision or order as the case may be, is of the Head Surveyors or Superintendent of Land Records in the Range Offices or in special survey parties in the Range Offices, by authority to whom such officer is immediately subordinate.
