Section 73(1) in Kerala District Administration Act, 1979
(1)Any person aggrieved by any notice or order issued or other action taken by or on behalf of the district council under the provisions of this Act or the rules or bye-laws made thereunder may file, a petition for review to the district council; and the district council shall review such notice, order or action and pass any further order as it deems fit :Provided that there shall be only one review against any such notice or order issued or action taken.
