Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 11] [Entire Act] State of Kerala - Subsection Section 11(1) in Land Utilisation Order, 1967 (1)Any person aggrieved by an order of the Collector under this Order may prefer an appeal to the Board of Revenue within thirty days from the date of receipt of the order.
