Section 103A(2)(iii) in Kerala Land Reforms Act, 1963

[Cites 0, Cited by 0] [Section 103A(2)] [Section 103A] [Entire Act]

State of Kerala - Subsection

Section 103A(2)(iii) in Kerala Land Reforms Act, 1963

(iii)any final order of the Taluk Land Board under this Act; may, within such time as may be prescribed, prefer a petition to the State Land Reforms Tribunal against the order on the ground that the appellate authority or the Land Board or the Taluk Land Board, as the case may be, has either decided erroneously, or failed to decide any question of law.

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State of Kerala - Subsection

Section 103A(2)(iii) in Kerala Land Reforms Act, 1963