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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Kerala - Subsection

Section 12(1) in Kerala Survey and Boundaries Act 1961

(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.