Section 73 in Kerala District Administration Act, 1979
73. Review by district council of its own order.
(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.(2)A petition for review under sub-section (1) shall be presented within thirty days from the date of the Act or the service of the order or notice complained of :Provided that the time occupied in obtaining copies of the order or notice complained against shall be excluded from the computation of the said period of thirty days :Provided further that a petition may be presented after the said period of thirty days if the aggrieved person satisfies the appropriate authority that he was prevented by sufficient cause from preferring the petition within the said period.(3)When a petition for review has been presented under this section the President may, if felt necessary. stay the operation of the order or the action complained against, pending consideration of the petition :Provided that the President shall place every such order issued by him before the next meeting of the district council.
