Section 12 in Kerala Survey and Boundaries Act 1961
12. Period within which appeal may be preferred.
(1)An appeal under section 11 shall be preferred within three months from the date of service of notice under section 6, section 9 ors section 10 provided that the time taken to obtain a copy of the decision and of the map shall not be included in the period of three months allowed for the appeal.(2)No appeal, after the expiry of the said period, shall be admitted unless for reasons to be recorded in writing the appellate authority is satisfied that the appellant had good and sufficient cause for not preferring the appeal within such a period.Explanation. - The fact that notice under section 6, section 9 or section 10 was not served in the prescribed manner on the appellant shall be deemed to be good and sufficient cause.(3)No appeal shall be admitted under sub-section (2) after the issue of the notification specified in section 13.
